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[Cites 0, Cited by 1] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(a) in The Foreign Marriage Act, 1969

(a)to make any decree of dissolution of marriage, except where—
(i)the parties to the marriage are domiciled in India at the time of the presentation of the petition; or
(ii)the petitioner, being the wife, was domiciled in India immediately before the marriage and has been residing in India for a period of not less than three years immediately preceding the presentation of the petition;