(b)[ neither party [Substituted by Act 68 of 1976, Section 21 (w.e.f. 27.5.1976).](i)is incapable of giving a valid consent to it in consequence of unsoundness of mind; or(ii)though capable of giving a valid consent, has been suffering from mental disorder of such a kind or to such an extent as to be unfit for marriage and the protection of children; or(iii)has been subject to recurrent attacks of insanity [* * *]; ]
