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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2) in The Jammu and Kashmir Hindu Marriage Act, 1980

(2)If the court is satisfied that there is a change in the circumstances of either party at any time after it has made an order under sub-section (1), it may at the instance of either party, vary, modify, or rescind any such order in such manner as the court may deem just.