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Citedby 13 docs - [View All]
Hindu Marriage Aci, 1955 A And Special Marriage Act, 1954. March, 1974
Nanigopal Chakravarty vs Renubala Chakravarty on 22 October, 1964
Ashok Ratti Lal Trivedi vs Anjani Madhusudan Oza on 16 May, 1967
Madanlal Sharma vs Santosh Sharma on 28 November, 1979
Pista (Smt.) vs Bheru Lal on 3 December, 2005

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[Section 25] [Complete Act]
Central Government Act
Section 25(3) in The Hindu Marriage Act, 1955
(3) If the court is satisfied that the party in whose favour an order has been made under this section has re- married or, if such party is the wife, that she has not remained chaste, or, if such party is the husband, that he has had sexual intercourse with any woman outside wedlock, 2[ it may at the instance of the other party vary, modify or rescind any such order in such manner as the court may deem just].