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[Cites 0, Cited by 0] [Section 382(2)] [Section 382] [Entire Act]

State of Chattisgarh - Subsection

Section 382(2)(vi) in High Court of Chhattisgarh Rules, 2005

(vi)Whether there have been in any Court in India previous proceedings with reference to the marriage by or on behalf of either of the parties, and if so, the particulars and the results of such proceedings ;