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Citedby 5 docs
Shri Pranab Biswas vs Smt. Mrinmayee Dassi And Anr. on 18 December, 1975
Rangaswamy And Ors. vs Smt. Nagamma on 2 March, 1972
Nanikaram Gellaram vs Drupadiben on 28 September, 1972
Vellinayagi vs T. Subramaniam on 18 June, 1968
Nandkishore vs Smt. Munnibai on 29 September, 1978

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[Section 12(2)(b)] [Section 12(2)] [Section 12] [Complete Act]
Central Government Act
Section 12(2)(b)(ii) in The Hindu Marriage Act, 1955
(ii) that proceedings have been instituted in the case of a marriage solemnized before the commencement of this Act within one year of such commencement and in the case of marriages solemnized after such commencement within one year from the date of the marriage; and