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 3] [Section 2] [Entire Act] Union of India - Subsection Section 2(v) in The Dissolution Of Muslim Marriages Act, 1939 (v)that the husband was impotent at the time of the marriage and continues to be so;
