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[Cites 0, Cited by 5] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(a) in The Special Marriage Act, 1954

(a)on any of the grounds specified [in sub-section (1) [and sub-section (1-A)] [Substituted by Act 29 of 1970, Section 2 (w.e.f. 12.8.1970).] of section 27] on which a petition for divorce might have been presented; or