Section 13(2)(iii) in The Hindu Marriage Act, 1955

[Cites 0, Cited by 11] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(iii) in The Hindu Marriage Act, 1955

(iii)that in a suit under section 18 of the Hindu Adoptions and Maintenance Act, 1956 (78 of 1956), or in a proceeding under section 125 of the Code of Criminal Procedure, 1973 (2 of 1974) or under the corresponding section 488 of the Code of Criminal Procedure, 1898 (5 of 1898), a decree or order, as the case may be, has been passed against the husband awarding maintenance to the wife notwithstanding that she was living apart and that since the passing of such decree or order, cohabitation between the parties has not been resumed for one year or upwards; or

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Union of India - Subsection

Section 13(2)(iii) in The Hindu Marriage Act, 1955