Report No. 15
Clause 47
This follows the language of the Corresponding provisions in the Hindu Marriage Act and the Special Marriage Act, which are simpler, briefer and yet more comprehensive than the language in the existing section.
As to the question whether an order under such a provision can be made after the parties have remarried each other, see the discussion in a recent English case.1
1. Grainger v. Grainger and Clark, (1959) 3 WLR 642 (649, 650) (Court of Appeal).
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