Section 13(2)(i) in The Jammu and Kashmir Hindu Marriage Act, 1980

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State of Jammu-Kashmir - Subsection

Section 13(2)(i) in The Jammu and Kashmir Hindu Marriage Act, 1980

(i)that there has been no resumption of cohabitation as between the parties to the marriage for a period of one year or upwards after the passing of a decree for Judicial separation in a proceeding to which they were parties ; or

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State of Jammu-Kashmir - Subsection

Section 13(2)(i) in The Jammu and Kashmir Hindu Marriage Act, 1980