Section 10(1)(vi) in Indian Divorce Act, 1869

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Section 10(1)(vi) in Indian Divorce Act, 1869

(vi)has not been heard of as being alive for a period of seven years or more by those persons who would naturally have heard of the respondent if the respondent had been alive; or

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Union of India - Subsection

Section 10(1)(vi) in Indian Divorce Act, 1869