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Indian Matrimonial Causes (War Marriages) Act, 1948 Foot Notes 1. The words "in the Provinces of India" omitted by the Adaptation of Laws Order, 1950. 2. Substituted by the Adaptation of Laws (No.3) Order, 1956, for the words "Part B States". This Act has been extended to and brought into force in Dadra and Nagar Haveli by Regulation 6 of 1963 ( w.e.f . 1st. July, 1965). 3. The words "outside India" omitted by the Adaptation of Laws Order, 1950.    |
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