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Indian Matrimonial Causes (War Marriages) Act, 1948 2. Definitions In this Act, unless there is anything repugnant in the subject or context,- (a) "High Court" shall have the same meaning as in the Indian Divorce Act, 1869; (b) "marriage" includes a purported marriage which was void ab initio , and "husband" and "wife" shall be construed accordingly; (c) "war period" means the period commencing on the 3rd day of September, 1939, and ending on the 31st day of March, 1946.    |
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