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Indian Divorce Act, 1869 NO. 9-STATEMENT IN ANSWER TO NO. 8 In the (High) Court of …………………. The ………….. day of ……………. Between A.B., petitioner, and C.B. respondent. C.B., the respondent, in answer to the petition filed in this cause by W.J. his attorney [or vakil] sayeth that he denies that he has been guilty of cruelty towards the said A.B., as alleged in the said petition. (Signed) C.B.    |
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