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

State of Mizoram - Subsection

Section 14(2) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(2)Where a decree for judicial separation has been passed, the court may, on the application by petition of either party and on being satisfied of the truth of the statements made in such petition, rescind the decree if it considers it just and reasonable to do so.