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Section 19(3) in The Indian Divorce Act, 1869 [
"Section 19"
] [
"Complete Act"
]
Citedby 12 docs - [
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Ajitrai Shivprasad Mehta vs Bai Vasumati on 20 June, 1967
Mt. Titli vs Alfred Robert Jones on 30 October, 1933
Alfred Robert Jones vs Mt. Titli on 14 November, 1932
Joykutty Mathew vs Valsamma Kuruvilla on 17 October, 1989
The Grounds Of Divorce Amongst Christians In India: Section 10 Indian ...
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Central Government Act
(3) that either party was a lunatic or idiot at the time of the marriage;