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[Cites 0, Cited by 13] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(a) in The Hindu Marriage Act, 1955

(a)on the ground specified in clause (c) of sub-section (1) shall be entertained if—
(i)the petition is presented more than one year after the force had ceased to operate or, as the case may be, the fraud had been discovered; or
(ii)the petitioner has, with his or her full consent, lived with the other party to the marriage as husband or wife after the force had ceased to operate or, as the case may be, the fraud had been discovered;