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State of Punjab - Section

Section 7 in Hindu Marriage (Punjab) Rules, 1956

7. Affidavit of non co-habitation for divorce after decree of judicial separation.

- A petition for divorce, after the passing of a decree for judicial separation, shall be accompanied by an affidavit made by the petitioner to the effect that he or she has not resumed co-habitation for a period of two years or upwards after the passing of a decree for judicial separation.