Report No. 18
7. Re-marriage of divorced persons.-
Where a decree of dissolution of marriage under this Act has been passed, and the time for appealing has expired without an appeal having been presented, or an appeal has been presented but has been dismissed and the decree of dissolution has become final, but not sooner, either party to the marriage may marry again.
(Cf section 19, first para, Converts' Act.)
[Cf section 57, Divorce Act, section 13(1), M.C.A. section 13, S.M.A.; section 15, H.M.A.]
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