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Supreme Court: Cooling Off Period Mentioned in S. 13-B(2) of HMA is Not Mandatory - (13 Sep 2017)

Supreme Court, while relaxing the procedure of granting divorce on ground of mutual consent, has said that period mentioned in S. 13-B(2) of Hindu Marriage Act is not mandatory but directory, and "it will be open to Court to exercise its discretion in the facts and circumstances of each case".

Tags : SUPREME COURT   DIVORCE CASE  

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