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 0] [Section 14] [Entire Act] State of Punjab - Subsection Section 14(ii) in Hindu Marriage (Punjab) Rules, 1956 (ii)if the co-respondent had not, at the time of the adultery, reason to believe the respondent to be a married woman.
