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[Cites 0, Cited by 0] [Section 214(8)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(8)(xii) in Civil Court Rules of the High Court of Judicature at Patna

(xii)if the petition is one for a decree of dissolution of marriage or of nullity or annulment of marriage or for judicial separation, that there is no collusion or connivance between the petitioner and the other party to the marriage or alleged marriage;