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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of West Bengal - Subsection

Section 70(iii) in The Family Courts (Calcutta High Court) Rules, 1990

(iii)A health certificate of the petitioner and his/her spouse signed by a medical practitioner as also a medical report regarding sterility, if any, of the petitioner and/or the spouse.