Section 12(2)(b) in The Hindu Marriage Act, 1955

[Cites 0, Cited by 10] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(b) in The Hindu Marriage Act, 1955

(b)on the ground specified in clause (d) of sub-section (1) shall be entertained unless the court is satisfied

(i)that the petitioner was at the time of the marriage ignorant of the facts alleged;

(ii)that proceedings have been instituted in the case of a marriage solemnised before the commencement of this Act within one year of such commencement and in the case of marriages solemnised after such commencement within one year from the date of the marriage; and

(iii)that marital intercourse with the consent of the petitioner has not taken place since the discovery by the petitioner of the existence of the said ground.

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Union of India - Subsection

Section 12(2)(b) in The Hindu Marriage Act, 1955