Section 40(1)(b) in The Special Marriage Act, 1954

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Union of India - Subsection

Section 40(1)(b) in The Special Marriage Act, 1954

(b)another petition under this Act has been presented thereafter by the other party to the marriage praying for decree for judicial separation under section 23, or for decree of divorce under section 27 on any ground whether in the same district Court or in a different district Court, in the same State or in a different State,

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Union of India - Subsection

Section 40(1)(b) in The Special Marriage Act, 1954