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Section 3(6) in The Indian Divorce Act, 1869 ["Section 3"] ["Complete Act"]

Citedby 4 docs

Olga Thelma Gomes vs Mark Gomes on 27 January, 1959

Adelaide Mande Tobias vs William Albert Tobias on 8 March, 1967

Lal Changmunga vs Lianpari on 7 January, 1988

Samraj Nadar vs Abraham Nadachi on 10 February, 1969


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Central Government Act
(6) " Incestuous adultery."-" incestuous adultery" means adultery committed by a husband with a woman with whom, if his wife were dead, he could not lawfully contract marriageby reason of her being within the prohibited degrees of consanguinity (whether natural or legal) or affinity: