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Section 19(4) in The Indian Divorce Act, 1869 ["Section 19"] ["Complete Act"]

Citedby 13 docs - [View All]

Andrias Soni vs Mr. Joyce Prasad Soni on 26 June, 1984

Henrietta Violet Wenken Bach ... vs Otto Guenter Wenkenbach on 23 July, 1936

George Sebastian vs Molly Joseph on 11 January, 2000

George Sebastian Alias Joy vs Molly Joseph Alias Nish on 20 July, 1994

Maleparambil Shanti @ Eliyamma vs Panakkachalil Thamasikkum ... on 14 March, 2000


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Central Government Act
(4) that the former husband or wife of either party was living at the time of the marriage, and the marriage with such former husband or wife was then in force. Nothing in this section shall affect the jurisdiction of the High Court to make decrees of nullity of marriage on the ground that the consent of either party was obtained by force or fraud.