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[Cites 0, Cited by 14] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(i) in The Hindu Marriage Act, 1955

(i)in the case of any marriage solemnised before the commencement of this Act, that the husband had married again before such commencement or that any other wife of the husband married before such commencement was alive at the time of the solemnisation of the marriage of the petitioner: