Report No. 15
Clause 73
1. The language of the corresponding provision in the Special Marriage Act has been followed; but sub-section (2) of section 41 of that Act, which enumerates the matters in respect of which rules may be made, has been omitted as unnecessary.
2. Section 41(1) of the Special Marriage Act contains the restriction that the rules should be consistent with the Civil Procedure Code. But the clause applying the Act1, is itself subject to rules made by the High Court. Hence this restriction is unnecessary.
3. Petitions under the clauses2 relating to marriage, have also been covered for comprehensiveness.
1. Clause 38.
2. Clauses 5(5) and 17.
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