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Section 3(4) in The Indian Divorce Act, 1869 [
"Section 3"
] [
"Complete Act"
]
Citedby 9 docs - [
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A.V. Arockiam And Etc. vs Arul Mary Alias Latchumi Devi And ... on 5 March, 2002
Dexter S. Anthony vs June P. Anthony And Anr. on 21 November, 1984
Rayinkutty, S/O. Koothumadathil vs The State Of Kerala, Rep. By The on 3 March, 2008
Rayinkutty vs The State Of Kerala And Ors. on 3 March, 2008
Rayinkutty, S/O. Koothumadathil vs The State Of Kerala, Rep. By The on 3 March, 2008
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Central Government Act
(4) " Court."-" Court" means the High Court or the District Court, as the case may be: