Report No. 15

33. Re-marriage of divorced persons.-

Where a decree of divorce has been made absolute under section 42 or a decree of divorce has been passed under section 31, and the time for appealing has expired without an appeal having been presented or an appeal has been presented but has been dismissed and the decree of dismissal has become final, but not sooner, either party to the marriage may marry again.

[Section. 57, Divorce Act]
[Cf. section 13(1), M.C.A., Contrast section 15, H.M.A. and section 30, S.M.A.]