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[Cites 0, Cited by 0] [Section 85(5)] [Section 85] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 85(5)(b) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(b)the petitioner has with his/her or free consent lived with the other party to the marriage as husband and wife after the coercion had ceased, or as the case may be, the fraud had been discovered.