Report No. 15
73. Rules by the High Court.-
The High Court may, by notification in the Official Gazette, make such rules consistent with the provisions contained in this Act as it may consider expedient for the purpose of regulating the procedure to be followed in petitions under sub-section (5) of section 5 or under section 17, and for the purpose of carrying into effect the provisions of Chapters IV to VII.
[Section 62, Divorce Act.] [Cf. section 41(1), S.M.A.]
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