Section 28(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

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State of Jammu-Kashmir - Subsection

Section 28(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

(b)where the ground of the petition is the ground specified in clause (i) of sub-section (1) of section 13, the petitioner has not in any manner been accessory to or connived at or condoned the act or acts complained of, or where the ground of the petition is cruelty, the petitioner has not in any manner condoned the cruelty; and

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State of Jammu-Kashmir - Subsection

Section 28(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980