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Report No. 18

12. Marriages under the Special Marriage Act.-

Lastly, it should be mentioned that we have excluded,1 from the operation of the proposed legislation, marriages performed under the Special Marriage Act, 1954, as considerations based on the religious character of marriages will be foreign to the spirit of marriages performed under that Act.

3. See Appendix I, clause 22 .



Converts Marriage Dissolution Act, 1866 Back




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