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

State of Jammu-Kashmir - Subsection

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

(v)has been incurably of unsound mind, or has been suffering continuously or intermittently from mental disorder of such a kind and to such an extent that the petitioner cannot reasonably be expected to live with the respondent.