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[Cites 0, Cited by 0] [Section 212(8)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(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 be stiality, all particulars in proof of the same, accompanied by a certified copy of judgement, if any, in case of conviction;