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 4] [Entire Act] British India - Subsection Section 4(b) in Indian Matrimonial Causes (War Marriages) Act, 1948 (b)the proceedings for divorce or for nullity of marriage are commenced not later than three years from the commencement of this Act.
