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

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State of Mizoram - Subsection

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

(iii)the respondent has treated the petitioner with such cruelty as to cause a reasonable apprehension in the mind of the petitioner that it would be harmful or injurious for the petitioner to live with the respondent; or

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State of Mizoram - Subsection

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