Report No. 185
Section 49
The section requires no change.
Section 50
We agree with the recommendation in the 69th Report that the proviso in section 50 be amended as follows:
"Provided that such opinion shall not be sufficient in any civil or criminal proceedings, where a person has to prove that there was a marriage"
Section 51
The 69th Report said the section requires no change. We agree. Further, we have already recommended section 45A that an expert should submit a copy of his report to the parties and that the report must contain reasons for his opinion.
Section 52
The 69th report states (see ch. 20 p. 555) that no change is necessary in section 52. We agree.
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