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[Cites 0, Cited by 0] [Section 818M(1)] [Section 818M] [Entire Act]

State of Rajasthan - Subsection

Section 818M(1)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)Where the written statement of the respondent alleges adultery by the petitioner with a named man or woman as the case may be, a certified copy of such statement or such material portion thereof containing such allegations shall be served on such man or woman, accompanied by a notice that such person is entitled within the time therein specified to apply for leave to intervene in the cause.