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 101] [Entire Act] State of Jammu-Kashmir - Subsection Section 101(1) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957 (1)if the respondent was, at the time of the adultery, living apart front her husband and leading the life of a prostitute, or
