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Section 48 in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 2 docs

Law Relating To Marriage And Divorce Amongst Christians In India

Edward Caston vs L.H. Caston And W.T. Cogdell on 27 March, 1899


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Central Government Act
48. Suits on behalf of lunatics.- When the husband or wife is a lunatic or idiot, any suit under this Act (other than a suit for restitution of conjugal rights) may be brought on his or her behalf by the committee or other person entitled to his or her custody.