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Report No. 22

33. Clause 30-Grounds of divorce-general.-

Coming next to clause 30, a number of suggestions have been put forward as to the grounds on which divorce could be granted. It is strongly pressed on us that divorce is repugnant to Christian faith, and to canon law, and should not be permitted except on the ground of adultery or conversion. We have given in our previous Report our reasons why we cannot accept this.1 Nothing has been said to persuade us to change the view taken by us.

3. 15th Report, para. 48.







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