Section 34(1)(b) in The Special Marriage Act, 1954

[Cites 0, Cited by 1] [Section 34(1)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1)(b) in The Special Marriage Act, 1954

(b)[where the petition is founded on the ground specified in clause (a) of sub-section (1) of section 27, the petitioner has not in any manner been accessory to or connived at or condoned the act of sexual intercourse referred to therein,] [Substituted by Act 68 of 1976, Section 34, for certain words (w.e.f. 27.5.1976).] or, where the ground of the petition is cruelty, the petitioner has not in any manner condoned the cruelty; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 34(1)(b) in The Special Marriage Act, 1954