Section 12(2)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

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State of Jammu-Kashmir - Subsection

Section 12(2)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

(b)on the ground specified in clause (d) of sub-section (1) shall be entertained unless the court is satisfied-

(i)that the petitioner was at the time of the marriage ignorant of the facts alleged;

(ii)that proceedings have been instituted in the case of a marriage solemnized before the commencement of this Act within one year of such commencement and in the case of marriage solemnized after such commencement within one year from the date of the marriage ; and

(iii)that marital intercourse with the consent of the petitioner has not taken place since the discovery by the petitioner of the existence of the said ground.

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State of Jammu-Kashmir - Subsection

Section 12(2)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980