Section 21A(1)(b) in The Hindu Marriage Act, 1955

[Cites 0, Cited by 1] [Section 21A(1)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(1)(b) in The Hindu Marriage Act, 1955

(b)another petition under this Act has been presented thereafter by the other party to the marriage praying for a decree for judicial separation under section 10 or for a decree of divorce under section 13 on any ground, whether in the same district court or in a different district court, in the same State or in a different State,

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Union of India - Subsection

Section 21A(1)(b) in The Hindu Marriage Act, 1955