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Section 18 in The Indian Divorce Act, 1869 [
"Complete Act"
]
Citedby 137 docs - [
View All
]
Jose vs Alice And Anr. on 28 October, 1988
Dexter S. Anthony vs June P. Anthony And Anr. on 21 November, 1984
Kanku D/O Dhulabhai Dahyabhai vs Khristi Shanabhai Fulabhai on 3 May, 1963
Maria Soosai vs Clara Mary on 22 August, 1994
Mrs. Rose Simpson vs Binimoy Biswas on 23 April, 1979
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Central Government Act
18. Petition for decree of nullity.- Any husband or wife may present a petition to the District Court or to the High Court, praying that his or her marriage may be declared null and void.