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[Cites 0, Cited by 0] [Section 381(5)] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(5)(iii) in The High Court of Chhattisgarh Rules, 2007

(iii)the status of the husband and his domicile at the time of the marriage and at the time, the petition is presented, and his occupation and the place or places of residence of the parties at the time of institution of suit;