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 801E] [Entire Act] State of Rajasthan - Subsection Section 801E(f) in Rules of the High Court of Judicature for Rajasthan, 1952 (f)the matrimonial offence or offences charged set out in separate paragraphs with the time and place of its or their alleged commission:
