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[Cites 0, Cited by 0] [Section 85(5)] [Section 85] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 85(5)(a) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(a)Proceedings have not been instituted within one year after the coercion had ceased, or, the case may be, the fraud had been discovered ; or