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 7 in Special Marriage (High Court) Rules, 1955 7. Forms of petition. - The petitions made under the Act, shall, so far as possible, be made in the forms prescribed in the Schedule to the Indian Divorce Act, 1869, (IV of 1869).
