LexSection 13A — Alternate relief in divorce proceedings.
Hindu Marriage Act, 1955
1 [ 13A. Alternate relief in divorce proceedings .—In any proceeding under this Act, on a petition for dissolution of marriage by a decree of divorce, except in so far as the petition is founded on the grounds mentioned in clauses (ii), (vi) and (vii) of sub-section (1) of section 13, the court may, if it considers it just so to do having regard to the circumstances of the case, pass instead a decree for judicial separation.Open in Lexace · Ask the AI about this section