Report No. 18

19. Proof of refusal.-

In any proceeding under this Act, proof of the respondent's refusal to cohabit with the petitioner after the petitioner's conversion and after knowledge thereof by the respondent shall be sufficient evidence of such refusal being in consequence of the petitioner's conversion, unless some other sufficient cause for such refusal be proved by the respondent.

[Cf. section 21, 'Converts' Act.]

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