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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Mizoram - Subsection

Section 14(1) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(1)Either party to a marriage, whether solemnized before or after the commencement of this Act, may present a petition praying for a decree for judicial separation on any of the grounds specified in sub-section(1) of section 13.