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[Cites 0, Cited by 0] [Section 214(8)] [Section 214] [Entire Act]

State of Bihar - Subsection

Section 214(8)(vi) in Civil Court Rules of the High Court of Judicature at Patna

(vi)if the petition is for restitution of conjugal rights, the date on or from which and the circumstances under which the respondent withdrew from or terminated conjugal relationship with the petitioner;