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Report No. 178

11. Amendment of the Hindu Marriage Act, 1955 (25 of 1955)

In the Hindu Marriage Act, 1955, in section 19 after clause (iii), the following clause shall be inserted, namely:

"(iiia) in case the wife is the petitioner, where she is residing on the date of presentation of the petition."



Recommendations for amending various Enactments - Both Civil and Criminal Back




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