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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3)(i) in The Jammu and Kashmir Hindu Marriage Act, 1980

(i)in the case of any marriage solemnised before the commencement of this Act, that the husband had married again before such commencement or that any other wife of the husband married before such commencement was alive at the time of the solemnization of the marriage of the petitioner :