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Citedby 30 docs - [
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Shri Pranab Biswas vs Smt. Mrinmayee Dassi And Anr. on 18 December, 1975
Smt. Leela vs Dr. Rao Anand Singh And Anr. on 29 January, 1963
Vandana Vithal Mandlik vs Vithal Namdeo Mandlik on 6 September, 1999
Sham Lal vs Kanta Devi on 16 February, 1995
Jyotsnaben Ratilal vs Pravinchandra Tulsidas on 18 January, 2003
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Section 23
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Central Government Act
Section 23(1)(d) in The Hindu Marriage Act, 1955
(d) there has not been any unnecessary or improper delay in instituting the proceeding, and