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Section 29 in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 9 docs - [View All]

Kikishru Nadershaw Chinoy vs Nargesh Kikishru Chinoy Nee ... on 25 January, 1941

Hilla Maneksha Panthaky vs Maneksha Darasha Panthaky on 10 February, 1941

P.N. Kalathi Mudaliar vs Ellammal on 19 December, 1963

Ethirajammal vs S.A. Venkatachariar on 6 January, 1956

Law Relating To Marriage And Divorce Amongst Christians In India


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Central Government Act
29. Discharge of variation of orders.-- The husband or any creditor of, or person claiming under him, may apply to the Court by which such order was made for the discharge or variation thereof, and the Court, if the desertion has ceased, or if for any other reason it thinks fit so to do, may discharge or vary the order accordingly.