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[Cites 0, Cited by 0] [Section 382(2)] [Section 382] [Entire Act]

State of Chattisgarh - Subsection

Section 382(2)(d) in High Court of Chhattisgarh Rules, 2005

(d)If the petition is for a decree of nullity on the grounds specified in clause (c) of Section 12 of the Act, the date and particulars of the force or fraud, as the case may be, by which the consent was obtained and the date on which the force ceased to operate or the fraud was discovered ;