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Section 3(9) in The Indian Divorce Act, 1869 [
"Section 3"
] [
"Complete Act"
]
Citedby 4 docs
Adelaide Mande Tobias vs William Albert Tobias on 8 March, 1967
Lovely Thomas vs Tomy Alexander on 5 January, 1999
Jessy Antony vs Sonyson on 16 August, 2000
Virbala Sumant Lokhande vs Sumant Madhay Lokhande on 10 April, 1973
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Central Government Act
(9) " Desertion."-" desertion" implies an abandonment against the wish of the person charging it; and