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State of Rajasthan - Section

Section 801F in Rules of the High Court of Judicature for Rajasthan, 1952

801F.

Every petition for divorce on any of the grounds mentioned in clause (viii) or (ix) of sub-section (1) of section 13 of the Act shall be accompanied by a certified copy of the decree for judicial separation or for restitution of conjugal rights, as the case may be.