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Section 3(2) in The Indian Divorce Act, 1869 [
"Section 3"
] [
"Complete Act"
]
Citedby 14 docs - [
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]
Mr. Vinay Jude Dias vs Ms. Renajeet Kaur on 19 September, 2008
Sheikh Israfil Mohammad vs Anwari Begum on 12 February, 2009
Nabeesa, Aged 45 Years vs M.M. Muhammed, S/O. Mytheen on 9 March, 2007
Nabeesa, Aged 45 Years vs M.M. Muhammed, S/O. Mytheen on 9 March, 2007
Ahmedabad Women Action Group ... vs Union Of India on 24 February, 1997
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Central Government Act
(2) 1[ " District Judge."-" District Judge" means a Judge of a principal civil court of original jurisdiction however designated:]