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 818S] [Entire Act] State of Rajasthan - Subsection Section 818S(i) in Rules of the High Court of Judicature for Rajasthan, 1952 (i)if the respondent was, at the time of the adultery living apart from her husband and leading the life of a prostitute: or
