Report No. 15
48. Proceedings may be in camera and may not be published.-
A proceeding under this Act shall be conducted in camera if either party so desires or if the court so thinks fit to do, and it shall not be lawful for any person to print or publish any matter in relation to such proceeding except with the previous permission of the court.
[Section 53, Divorce Act.]
[Cf. section 22(1), H.M.A. section 33, S.M.A.]
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