Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 801G] [Entire Act]

State of Rajasthan - Subsection

Section 801G(c) in Rules of the High Court of Judicature for Rajasthan, 1952

(c)In every petition under section 11 of the Act on the ground that the condition in section 5(1) is contravened, the petitioner shall make the spouse alleged to be living at the time of the marriage a co-respondent.