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

State of Chattisgarh - Subsection

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

(B)A petition for restitution of conjugal rights shall, in addition to the particulars mentioned in sub-rule (5) (A), state,-