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[Cites 0, Cited by 0] [Section 214(11)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(11)(a) in Civil Court Rules of the High Court of Judicature at Patna

(a)when the respondent desires to contest the petition for divorce on the ground that leave for filing the petition has been erroneously granted or improperly obtained, he or she shall set forth in his or her written statement the grounds with particulars on which the grant of leave is sought to be contested.