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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(i) in Special Marriage (High Court) Rules, 1955

(i)If the Court comes to the conclusion that such collusion, fraud or concealment of material fact is proved, then the original petition shall be dismissed and the intervening third party shall be awarded his costs from the parties, guilty of such collusion, fraud or concealment of facts.