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

State of Bihar - Subsection

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

(vi)if the petition is for restitution of conjugal rights, the date on or from which and the circumstances under which the respondent withdrew from or terminated conjugal relationships with the petitioner;