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 19] [Entire Act] Union of India - Subsection Section 19(r) in Presidency Small Cause Courts Act, 1882 (r)suits for the restitution of conjugal rights [***] [The words 'for the recovery of a wife' Repeal by Act 10 of 1914, s. 3 and the Second Schedule.] or for a divorce;
