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

State of Jharkhand - Subsection

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

(x)if the petition is by a wife for divorce on the ground that the husband is living in adultety, or judicial separation on the ground that her husband committed adultery with any woman, the name, occupation and place of residence of such woman, so far as they can be ascertained;