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 818E] [Entire Act] State of Rajasthan - Subsection Section 818E(ii) in Rules of the High Court of Judicature for Rajasthan, 1952 (ii)that the name of the alleged adulterer is unknown to the petitioner although he has made due efforts for discovery;
