Section 24(1)(a) in The Jammu and Kashmir Hindu Marriage Act, 1980

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(a) in The Jammu and Kashmir Hindu Marriage Act, 1980

(a)a petition under this Act has been presented to a district court having jurisdiction by a party to a marriage praying fora decree for judicial separation under section 10 or for a decree of divorce under section 13, and

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State of Jammu-Kashmir - Subsection

Section 24(1)(a) in The Jammu and Kashmir Hindu Marriage Act, 1980