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 37] [Section 19] [Entire Act] Union of India - Subsection Section 19(iiia) in The Hindu Marriage Act, 1955 (iiia)in case the wife is the petitioner, where she is residing on the date of presentation of the petition, or
