Central Government Act
Section 23(1)(a) in The Hindu Marriage Act, 1955
(a) any of the grounds for granting relief exists and the petitioner 2[ except in cases where the relief is sought by him on the ground specified in sub- clause (a), sub- clause (b) or subclause (c) of clause (ii) or section 5] is not in any way taking advantage of his or her own wrong or disability for the purpose of such relief, and