Report No. 18
6. Dissolution of marriage on conversion, where the other party repudiates the spouse or refuses to co-habit.-
(1) If a husband or wife becomes converted to another religion, and if, in consequence of such conversion, the other spouse, not being a minor, repudiates or refuses to cohabit with such husband or wife, the marriage, whether solemnized before or after the commencement of this Act, may, on a petition presented by such husband or wife, be dissolved by a decree of divorce on the ground of such repudiation or refusal.
(2) No petition shall be entertained under this section unless at the time of the presentation of the petition a period of not less than two years has elapsed since the conversion of the petitioner.
[Cf. sections 4 and 5, Converts' Act.]
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