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

State of Mizoram - Subsection

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

(v)the respondent has, for a period of not less than three years immediately proceeding the representation of the petition, been suffering from a virulent and incurable form of leprosy or any disease in a communicable form which endangers the life of the spouse;