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Section 17A in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 7 docs - [View All]

Ka Steldoris Syiemlieh vs U. Skipland Sanglyne And Anr. on 2 May, 1985

Dennis Lall vs Smt. Amita Lall on 3 March, 1997

Samuel Bahadur Singh vs Smt. Roshni Singh And Anr. on 31 August, 1959

Law Relating To Marriage And Divorce Amongst Christians In India

Mr. Anil Kumar Vasant Lokhande vs Mr. Purushottam Vinayak Sansare ... on 12 January, 1993


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Central Government Act
17A. 1[ Appointment of officer to exercise duties of King' s Proctor.- 2[ The Government of the State within which any High Court exercises jurisdiction], may appoint an officer who shall, within the jurisdiction of the High Court in that State, have the like right of showing cause why a decree for the dissolution of a marriage should not be made absolute or should not be confirmed, as the case may be, as is exercisable in England by the King' s Proctor; and the said Government may make rules regulating the manner in which the right shall be exercised and all matters incidental to or consequential on any exercise of the right. 3[ ] NULLITY OF MARRIAGE IV.- NULLITY OF MARRIAGE IV.- NULLITY OF MARRIAGE