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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Mizoram - Subsection

Section 13(1)(iv) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(iv)the respondent has been incurably of unsound mind for a continuous period of not less than three years immediately proceeding the presentation of the petition; or