Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act] Union of India - Subsection Section 41(2)(d) in The Special Marriage Act, 1954 (d)the form and contends of petitions for nullity of marriage or for divorce and the payment of costs incurred by parties to such petitions; and