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

State of Jharkhand - Subsection

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

(viii)if the petition is for a decree of nullity of marriage on the ground specified in clause (c) or clause (d) of Section 12 of the Act, the time when the facts relied on were discovered and whether or not marital intercourse with the consent of the petitioner took place after the discovery of the said facts;