Legal Document View

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
[Cites 0, Cited by 0] [Section 382(3)] [Section 382] [Entire Act]

State of Chattisgarh - Subsection

Section 382(3)(d) in High Court of Chhattisgarh Rules, 2005

(d)whether there are living any children of the marriage, and if so, their names and dates of birth or ages, and where and with whom they are residing ;