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Section 3(7) in The Indian Divorce Act, 1869 [
"Section 3"
] [
"Complete Act"
]
Citedby 1 docs
Sm. Susama Singh vs Sri Sailendra Nath Singh And Anr. on 27 January, 1961
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Central Government Act
(7) " Bigamy with adultery."-" bigamy with adultery" means adultery with the same woman with whom the bigamy was committed: