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[Cites 0, Cited by 0] [Section 214(16)] [Section 214] [Entire Act]

State of Bihar - Subsection

Section 214(16)(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 that the petitioner knows of no person with whom the adultery has been committed;