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[Cites 0, Cited by 39] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Hindu Marriage Act, 1955

(1)Every petition presented under this Act shall state as distinctly as the nature of the case permits the facts on which the claim to relief is founded and, except in a petition under section 11, shall also state that there is no collusion between the petitioner and the other party to the marriage.