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 801G] [Entire Act] State of Rajasthan - Subsection Section 801G(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)In every petition under section 13(2)(i) of the Act the petitioner shall make "the other wife" mentioned in that section a co-respondent.
