Report No. 15
Clause 52
This imposes punishment for contravention of certain conditions of marriage, and follows section 18 of the Hindu Marriage Act.
As to breach of the condition regarding "spouse living", see a separate clause.1
It is considered unnecessary to punish breach of the condition regarding idiocy or lunacy or regarding domicile of parties where the marriage is solemnised outside India.
1. Clause 51.
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