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[Cites 0, Cited by 1] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(i) in The Special Marriage Act, 1954

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