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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2)(a) in The Jammu and Kashmir Hindu Marriage Act, 1980

(a)on the ground specified in clause (c) of sub-section (1) shall be entertained, if-
(i)the petition is presented more than one year after the force had ceased to operate or, as the case may be, the fraud had been discovered ; or
(ii)the petitioner has, with his or her full consent, lived with the other party to the marriage as husband or wife after the force had ceased to operate or, as the case may be, the fraud had been discovered ;