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] [Entire Act] State of Rajasthan - Section Section 801A in Rules of the High Court of Judicature for Rajasthan, 1952 801A. Short title and commencement. - (i) These rules may be called the Hindu Marriage and Divorce Rules, 1956.(ii)These rules shall come into force on 1st June, 1956.
