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 212(8)] [Section 212] [Entire Act] State of Jharkhand - Subsection Section 212(8)(iii) in Civil Court Rules of the High Court of Judicature at Patna (iii)the principal permanent address where the parties cohabited including the address where they last resided together;