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[Cites 0, Cited by 0] [Section 381(7)] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(7)(i) in The High Court of Chhattisgarh Rules, 2007

(i)Any person, not already a party to the proceedings may, by an application supported by an affidavit, seek the permission of the Court to intervene and show cause why a decree for divorce, declaration of nullity of marriage or annulment of marriage should not be passed.