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 32] [Entire Act] State of Odisha - Subsection Section 32(e) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 (e)if he is a man and has more than one wife living and if a women has more than one husband living or has married a man who has already another wife living;
