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Indian Divorce Act, 1869 NO.2-RESPONDENT'S STATEMENT IN ANSWER TO NO. 1 In the Court of ………………the.... day of...... Between A.B., petitioner,………………….C.B, respondent, and................... X.Y.,co-respondent. C.B., the respondent, by D.E. her attorney (or vakil) in answer to the petition of A.B. says that she denies that she has on diverse or any occasions committed adultery with X.Y., as alleged in the third paragraph of the said petition. Wherefore the respondent prays that this (Hon'ble) Court will reject the said petition. (Signed) C.B.    |
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