Report No. 15
47. Custody of Children.-
In any proceeding under Chapters IV to VII, the court may, from time to time, pass such interim orders and make such provisions in the decree as it may deem just and proper with respect to the custody, maintenance and education of minor children, consistently with their wishes, wherever possible, and may after the decree, upon application by petitioner for the purpose, make, from time to time, all such orders and provisions with respect to the custody, maintenance and education of such children as might have been made by such decree or interim orders in case the proceeding for obtaining such decree were still pending, and the court may also from time to time revoke, suspend or vary any such orders and provisions previously made.
[Sections 41, 42, 43 and 44, Divorce Act.]
[Cf. section 26, H.M.A., section 38, S.M.A.]
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