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 Jammu-Kashmir - Section Section 126 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957 126. Bar of suit for criminal conversation. - No person consistent with the provision of this Chapter and the Code shall maintain a suit for criminal conversation with his wife.
