Section 32(1)(i) in The Parsi Marriage And Divorce Act, 1936

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Union of India - Subsection

Section 32(1)(i) in The Parsi Marriage And Divorce Act, 1936

(i)that there has been no resumption of cohabitation as between the parties to the marriage for a period of one year or upwards after the passing of a decree for judicial separation in a proceeding to which they were parties; or

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Union of India - Subsection

Section 32(1)(i) in The Parsi Marriage And Divorce Act, 1936