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[Cites 0, Cited by 0] [Section 801Q] [Entire Act]

State of Rajasthan - Subsection

Section 801Q(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)Where any party to a marriage desires to present a petition for divorce within three years of such marriage, he or she shall obtain leave of the Court under section 14 of the Act on ex parte application made to the Court in which the petition for divorce is intended to be filed.