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 85] [Entire Act] State of Jammu-Kashmir - Subsection Section 85(1) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957 (1)that the respondent was impotent at the time of the marriage and at the time of the institution of the suit ;
