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[Cites 0, Cited by 1] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(a) in The Special Marriage Act, 1954

(a)the impleading by the petitioner of the adulterer as a co-respondent on a petition for divorce on the ground of adultery, and the circumstances in which the petitioner may be excused from doing so;