Convert's Marriage Dissolution Act, 1866

20. Judge to order commission to issue for examination of exempted persons

In suits instituted under this Act, the Judge shall order a commission to issue to such persons, whether males or females or both, as he shall think fit, for the examination on interrogatories or otherwise of any persons so exempt as aforesaid.

The provisions of the Code of Civil Procedure (5 of 1908) shall, so far as practicable, apply to commissions issued under this section.