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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(3)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

(b)any right recognized by custom or conferred by any special enactment to obtain the dissolution of a Hindu marriage, whether solemnized before or after the commencement of this Act.