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 212(3)] [Section 212] [Entire Act] State of Jharkhand - Subsection Section 212(3)(vi) in Civil Court Rules of the High Court of Judicature at Patna (vi)under section 25 for annulment of a marriage by a decree of nullity;