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Citedby 66 docs - [View All]
Arun Kumar Agarwal vs Radha Arun And Anr. on 12 September, 2003
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[Section 13(1)] [Section 13] [Complete Act]
Central Government Act
Section 13(1)(i) in The Hindu Marriage Act, 1955
(i) 1[ has, after the solemnization of the marriage, had voluntary, sexual intercourse with any person other than his or her spouse; or
(ia) has, after the solemnization of the marriage, treated the petitioner with cruelty; or
(ib) has deserted the petitioner for a continuous period of not less than two years immediately preceding the presentation of the petition; or]