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Section 11(1) in The Indian Divorce Act, 1869 [
"Section 11"
] [
"Complete Act"
]
Citedby 1 docs
D. Thomas vs Tara on 28 November, 1977
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Central Government Act
(1) that the respondent is leading the life of a prostitute, and that the petitioner knows of no person with whom the adultery has been committed;