Report No. 15
Clause 48
The following changes have been made on the lines of the corresponding provision in the Hindu Marriage Act and Special Marriage Act:-
(i) It has been provided that if either party desires, then the proceedings must be held in camera.
(ii) An express provision, that it will not be lawful to publish or print such proceedings without the court's permission, has been added.
As regards the penalty for non-publication, a separate clause1 has been inserted in another Chapter.
1. See clause 59.
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