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 56] [Entire Act] State of Rajasthan - Subsection Section 56(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)a case for confirmation of a decree for dissolution of marriage made by a District Judge under the Indian Divorce Act, 1869.
