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

State of Rajasthan - Subsection

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

(a)Where the husband is charged with adultery with a named female person, a certified copy of pleading or material portion thereof containing such charge shall be served upon the person with whom adultery is alleged to have been committed, accompanied by a notice that such person is entitled within the time therein specified to apply for leave to intervene in the cause.