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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(ii) in The Parsi Marriage And Divorce Act, 1936

(ii)that there has been no restitution of conjugal rights as between the parties to the marriage for a period of one year or upwards after the passing of a decree for restitution of conjugal rights in a proceeding to which they were parties.