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

State of Jammu-Kashmir - Subsection

Section 18(2)(a) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(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 of wilfully neglecting her;