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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(ii) in Special Marriage (High Court) Rules, 1955

(ii)The damages to be recovered on any such petition shall be ascertained by the said Court, although the respondent or either of them may not appear. After the decision has been given the Court may direct in what manner the damages shall be paid or applied.