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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(b) in The Foreign Marriage Act, 1969

(b)to make any decree annulling a voidable marriage, except where—
(i)the parties to the marriage are domiciled in India at the time of the presentation of the petition; or
(ii)the marriage was solemnized under this Act and the petitioner being the wife, has been ordinarily resident in India for a period of three years immediately preceding the presentation of the petition;