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[Cites 0, Cited by 13] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(a) in The Hindu Adoptions And Maintenance Act, 1956

(a)if he is guilty of desertion, that is to say, of abandoning her without reasonable cause and without her consent or against her wish, or wilfully neglecting her;