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[Cites 0, Cited by 0] [Section 801E] [Entire Act]

State of Rajasthan - Subsection

Section 801E(e) in Rules of the High Court of Judicature for Rajasthan, 1952

(e)whether there have been in any Court in India, and, if so, what previous proceedings with references to the marriage by or on behalf of either of the parties, and the result of such proceedings: