Section 24(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

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State of Jammu-Kashmir - Subsection

Section 24(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

(b)another petition under this Act has been presented thereafter by the other party to the marriage praying for a decree for judicial separation under section 10 or for a decree of divorce under section 13 on any ground, whether in the same district court or in a different district court,

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State of Jammu-Kashmir - Subsection

Section 24(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980