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Bombay HC Allows Waiving of Cool-Off Period u/s 13B Hindu Marriage Act, 1955 - (02 Nov 2020)

FAMILY

Bombay High Court has allowed a Joint plea for waiving the Cooling-off period as specified under Section 13B of the Hindu Marriage Act, 1955 and asked the Family Court to decide the divorce plea of a couple on an urgent basis.

Tags : BOMBAY HIGH COURT   COOF-OFF PERIOD UNDER SECTION 13B  

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