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[Cites 0, Cited by 0] [Section 212(8)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(8)(viii) in Civil Court Rules of the High Court of Judicature at Patna

(viii)if the petition is for a decree of nullity of marriage on the ground specified in clause (ii) or clause (iii) of Section 25 of the Act, the time when the facts relied on were discovered and whether or not marital intercourse with the consent of the petitioner took place after the discovery of the said facts;