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 818R] [Entire Act] State of Rajasthan - Subsection Section 818R(i) in Rules of the High Court of Judicature for Rajasthan, 1952 (i)Such petition shall be served on the alleged adulterer and the wife unless the Court dispenses with such service in accordance with the provision of rule 818-K:
