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[Cites 0, Cited by 0] [Section 214(8)] [Section 214] [Entire Act]

State of Bihar - Subsection

Section 214(8)(xi) in Civil Court Rules of the High Court of Judicature at Patna

(xi)if the petition is by the wife for divorce on the ground that her husband has been guilty of rape, sodomy and beastiality, all particulars in proof of the same, accompanied by a certified copy of judgment, if any, in case of conviction;