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Indian Divorce Act, 1869 NO. 7-STATEMENT IN REPLY TO NO. 6 In the (High) Court of ……………..B against B. The ……………….day of ………… The petitioner, C.B., by her attorney [or vakil], says- (1) That she denies that she condoned that said adultery of the respondent with E.F. as in the second paragraph of the statement in answer alleged. (2) That even if she had condoned the said adultery, the same has been revived by the subsequent adultery of the respondent with G.H., as set forth in the fourth paragraph of the petition. (Signed) C.B.    |
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