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Report No. 15

Clause 39

General.-This is a new provision.

Sub-clauses (1) and (2).-These follow the corresponding provision in the Hindu Marriage Act and the Special Marriage Act, which seeks to lay down the principles that should guide the courts in matrimonial causes.

Sub-clause (3).-Fears have been expressed in certain quarters that if the task of reconciliation is done by the court, the parties may not co-operate with the court, and that it would be desirable if private persons are associated with the court for this purpose. A provision to that effect has accordingly been inserted in the sub-clause under discussion.1

[There is no such provision in the other two Acts referred to above].

1. See also body of the Report, para. 75.







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