Report No. 15
Clause 20
The following changes have been made in the existing provision:-
(i) The existing section provides that the form or ceremony will be such as the Minister thinks fit to adopt. It is considered, however, that instead of leaving the choice to the Minister, he should be required to follow the rules of his Church. The provision has been altered accordingly.
(ii) It is not necessary to say expressly that there must be two witnesses 'besides the Minister'. These words have, therefore, been omitted.
(iii) Other changes are verbal and consequential.
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