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(c) in Rules of the High Court of Judicature for Rajasthan, 1952 (c)the principal permanent address where the parties cohabited including the address where they last resided together;
