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 818D] [Entire Act] State of Rajasthan - Subsection Section 818D(f) in Rules of the High Court of Judicature for Rajasthan, 1952 (f)the matrimonial offence charged, set out in separate paragraphs with the time and places of their alleged commission;
