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SC: Power to Transfer Petition Invoked When Subsequent Petition Seeks Divorce or Judicial Separation - (09 Nov 2020)

FAMILY

Supreme Court has held that a power to transfer the petition under Section 21A of the Hindu Marriage Act, 1955 can be invoked only when the subsequent petition is either a petition seeking judicial separation (under Section 10) or a petition seeking divorce (under Section 13).

Tags : SUPREME COURT   POWER TO TRANSFER PETITION  

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