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Personal Inconvenience No Ground to Waive Cooling off Period for Mutual Consent Divorce: MP HC - (15 Apr 2019)

FAMILY

Madhya Pradesh High Court has held personal inconvenience of parties cannot be a ground to waive period of 6 months as provided under Section 13-B (2) of Hindu Marriage Act.

Tags : MADHYA PRADESH HIGH COURT   MUTUAL DIVORCE  

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