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Raj. HC: Divorce Application Can’t be Thrown Out Only Because Exact Date of Marriage Not Mentioned - (16 Aug 2022)

FAMILY

Rajasthan High Court has held that failure to mention exact date of marriage in an application for divorce alone cannot be reason for dismissing such application, if Court suspects that averments on aspect of marriage are inconclusive it can exercise its power to verify truthfulness of averments.

Tags : RAJASTHAN HIGH COURT   DIVORCE   DATE OF MARRIAGE  

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