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Report No. 15

Clause 14

Paragraph (a).-needs no comments. Small verbal changes have been made which are self-explanatory.

Paragraph (b).-The verbal changes made are very minor and need no comments.

Paragraph (c).-This is new. The object is to give publicity to the notice of marriage in the district where the parties are permanently residing.

The corresponding provision in the Special Marriage Act may be compared.



Report on the Law of Christian Marriage and Divorce Back




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