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[Cites 0, Cited by 161] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(x) in Indian Divorce Act, 1869

(x)has treated the petitioner with such cruelty as to cause a reasonable apprehension in the mind of the petitioner that it would be harmful or injurious for the petitioner to live with the respondent.