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] [Entire Act] State of Rajasthan - Section Section 801 in Rules of the High Court of Judicature for Rajasthan, 1952 801. Affidavit not required in the case of an officer appointed under section 17A of the Divorce act. - No such affidavit shall be required when cause is shown by the officer appointed under section 17A of the Indian Divorce Act.
