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(3)] [Section 212] [Entire Act] State of Bihar - Subsection Section 212(3)(v) in Civil Court Rules of the High Court of Judicature at Patna (v)under sub-section (2) of Section 24 for declaring the registration of a marriage to be of no effect;