Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 34] [Section 19] [Entire Act] Union of India - Subsection Section 19(1) in Indian Divorce Act, 1869 (1)that the respondent was impotent at the time of the marriage and at the time of the institution of the suit;
