Report No. 15
62. Artificial insemination.-
It is necessary to refer to one other ground for divorce about which there has been considerable discussion in England. The Report of the Royal Commission on Marriage and Divorce1 suggests that artificial insemination by a donor without the husband's consent should be a ground for divorce. This practice does not appear to have come into vogue in India to such a degree as to call for legislation. We have accordingly ignored it.
1. Cmd. 9678, p. 25, para. 73 and p. 31, para. 90.
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