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Report No. 18

Index to Appendix I

Clause

Subject-matter

Page No.

Chapter I

Preliminary

1

Short title and extent

18.13

2

Definitions

18.13

Chapter II

Effect of Conversion on Marriages

A.- Effect of conversion, generally

3

Conversion by itself not to dissolve marriage

18.13

4

Prohibition of bigamy

18.13

5

Dissolution of marriage on ground of conversion not permitted except under the Act

18.13

B.-Dissolution of marriage on repudiation or refusal to co-habit after conversion

6

Dissolution of marriage on conversion, where the other party repudiates the spouse, or refuses to co-habit

18.14

7

Re-marriage of divorced persons

18.14

Chapter III

Jurisdiction and Procedure

8

Court to which petition should be made

18.14

9

Jurisdiction of Indian courts

18.14

10

Contents and verification of petition

18.14

11

Application of Code of Civil Procedure

18.15

12

Maintenance pendente lite, and expenses of proceedings

18.15

13

Permanent alimony and maintenance

18.15

14

Disposal of property

18.15

15

Custody of children

18.16

16

Enforcement of decrees and orders

18.16

17

Appeals from decrees and orders

18.16

Chapter IV

Miscellaneous

18

Rules by the High Court

18.16

19

Proof of refusal

18.16

20

Dissolution of marriage not to affect status or right of children

18.17

21

Provision regarding persons to whom the Hindu Marriage Act applies both before and after conversion.

18.17

22

Savings for marriages solemnised under the Special Marriage Act

18.17

23

Repeal

18.17







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