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

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Recognition Of Foreign Divorces

Law Relating To Marriage And Divorce Amongst Christians In India

The Converts

Mohammad Yameed vs State Of Uttar Pradesh And Anr. on 9 January, 1992

The Grounds Of Divorce Amongst Christians In India: Section 10 Indian ...


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Central Government Act
6. Pending suits.- All suits and proceedings in causes and matters matrimonial, which when this Act comes into operation are pending in any High Court, shall be dealt with and decided by such Court, so far as may be, as if they had been originally instituted therein under this Act.