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(15)] [Section 212] [Entire Act] State of Bihar - Subsection Section 212(15)(i) in Civil Court Rules of the High Court of Judicature at Patna (i)that the respondent is leading the life of a prostitute, and the petitioner knows of no person with whom the adultery has been committed;