Report No. 15
60. Renunciation.-
Section 13(1) (vi) of the Hindu Marriage Act provides that if either party renounces the world by entering a religious order, that would be a ground for dissolution of the marriage. We do not think that there is need for such a ground in the Christian community, and it should be observed that there is nothing corresponding to it in the Special Marriage Act. We have, accordingly, not included it among the grounds for divorce in the proposed Act.
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