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

State of Chattisgarh - Subsection

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

(c)If the petition is for a decree of nullity on the grounds of contravention of clause (i) of Section 3 of the Act, the name and address of the spouse;