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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(6) in Civil Court Rules of the High Court of Judicature at Patna

(6)When a husband or a wife is a lunatic or an idiot, any petition under the Act, other than a petition for restitution of conjugal rights may be brought on his or her behalf by the person entitled to his or her custody.