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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(d) in The High Court of Jharkhand Hindu Marriage Rules, 2017

(d)In the case of incurable unsoundness of mind, the time when such unsoundness began to manifest itself, the nature and the period of the curative steps taken together with the name and address of the person, if any, who treated for such unsoundness of mind;