Section 13(3)(iii) in The Jammu and Kashmir Hindu Marriage Act, 1980

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State of Jammu-Kashmir - Subsection

Section 13(3)(iii) in The Jammu and Kashmir Hindu Marriage Act, 1980

(iii)that in a suit under section 18 of the Hindu Adoptions and Maintenance Act 1960 or in a proceeding under section 488 of the Code of Criminal Procedure, Svt. 1989, a decree or order, as the case may be, has been passed against the husband awarding maintenance to the wife notwithstanding that she was living apart and that since the passing of such decree or order, cohabitation between the parties has not been resumed for one year or upward ;

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State of Jammu-Kashmir - Subsection

Section 13(3)(iii) in The Jammu and Kashmir Hindu Marriage Act, 1980