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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(v) in The High Court of Jharkhand Hindu Marriage Rules, 2017

(v)If prior to the date of the petition there has been any proceeding between the parties to t he petition with the reference to their marriage in any Court in India, the full particulars thereof including the result, if any;