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 20] [Entire Act] State of Jharkhand - Subsection Section 20(ii) in The High Court of Jharkhand Hindu Marriage Rules, 2017 (ii)The damages to be recovered on any such petition shall be ascertained by the Court although the respondent or either of them may not appear.
