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[Cites 0, Cited by 0] [Section 212(8)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(8)(xii) in Civil Court Rules of the High Court of Judicature at Patna

(xii)if the petition is one for a decree of dissolution of marriage, or of nullity or annulment of marriage or for judicial separation, that there is no collusion or connivance between the petitioner and the other party to the marriage or alleged marriage;