Section 13(1A)(ii) in The Hindu Marriage Act, 1955

[Cites 0, Cited by 119] [Section 13(1A)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1A)(ii) in The Hindu Marriage Act, 1955

(ii)that there has been no restitution of conjugal rights as between the parties to the marriage for a period of [one year or upwards after the passing of a decree for restitution of conjugal rights in a proceeding to which they were parties.]

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Union of India - Subsection

Section 13(1A)(ii) in The Hindu Marriage Act, 1955