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Special Marriage Act, 1954 25. Voidable marriages Any marriage solemnized under this Act shall be voidable and may be annulled by a decree of nullity if,- (i) the marriage has not been consummated owing to the willful refusal of the respondent to consummate the marriage; or (ii) the respondent was at the time of the marriage pregnant by some person other than the petitioner; or (iii) the consent of either party to the marriage was obtained by coercion or fraud, as defined in the Indian Contract Act, 1872 : Provided that, in the case specified in clause (ii), the court shall not grant a decree unless it is satisfied,- (a) that the petitioner was at the time of the marriage ignorant of the facts alleged;
(c) that marital intercourse with the consent of the petitioner has not taken place since the discovery by the petitioner of the existence of the grounds for a decree : Provided further that in the case specified in clause (iii), the court shall not grant a decree if,- (a) proceedings have not been instituted within one year after the coercion had ceased or, as the case may be, the fraud had been discovered; or (b) the petitioner has with his or her free consent lived with the other party to the marriage as husband and wife after the coercion had ceased or, as the case may be, the fraud had been discovered.    |
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