 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Indian Divorce Act, 1869 47. Stamp on petition-Petition to state absence of collusion Every petition under this Act for a decree of dissolution of marriage, or of nullity of marriage, or of judicial separation 19[***] shall 20[***] state that there is not any collusion or connivance between the petitioner and the other party to the marriage. Statements to be verified - The statements contained in every petition under this Act shall be verified by the petitioner or some other competent person in manner required by law for the verification of plaints, and may at the hearing be referred to as evidence.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back