Section 13(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

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State of Jammu-Kashmir - Subsection

Section 13(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980

(b)the expression "psychopathic disorder" means a persistent disorder or disability of mind (whether or not including sub-normality of intelligence) which result in abnormally aggressive or seriously irresponsible conduct on the part of the other party, and whether or not it requires or is susceptible to medical treatment; or

(vi)has been suffering from a virulent and incurable form of leprosy; or

(vii)has renounced the world by entering any religious order; or

(viii)has been suffering from general disease in a communicable form; or

(ix)has not been heard of as being alive for a period of seven years or more by those persons who would naturally have heard of it, had that party been alive.

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State of Jammu-Kashmir - Subsection

Section 13(1)(b) in The Jammu and Kashmir Hindu Marriage Act, 1980