Report No. 15
Clause 30
The reasons for including the various grounds for divorce embodied in this clause, have already been given.1
The actual wording of the various. paragraphs of sub-clause (1) follows the wording of the corresponding provision either in the Special Marriage Act or in the Hindu Marriage Act.
Wilful refusal to consummate the marriage has been treated as a ground for dissolving the marriage here, since it is a case of fault after the marriage and not of a flaw existing at the time of the marriage like impotence etc.2-3-4
Artificial insemination has not been included, as the practice is not in vogue in India".5' 6
1. See the body of the Report, para. 48 et seq.
2. Cf section 32(a), Parsi Marriage and Divorce Act, 1936.
3. See also the discussion in the body of the Report, para. 53.
4. Cf the Report of the Royal Commission on Marriage and Divorce, 1955 Cmd. 9678, p. 31, paras. 88-89.
5. Contrast the recommendation in the Report of the Royal Commission on Marriage and Divorce, 1955 Cmd. 9678, p. 31, para. 90.
6. See also the body of the Report, para. 62.
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