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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Mizoram - Subsection

Section 13(2) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(2)A wife or husband may also present a petition for the dissolution of their marriage on the ground that the spouse has, since the solemnization of the marriage been found guilty of rape, sodomy or bestiality.