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Report No. 83

6.36. Section 16.-

Section 16 deals with the appointment or declaration of a guardian for the children that a joint custody order be made property beyond the jurisdiction of the Court. In such a case the Court having jurisdiction in the place where the property is situated shall, on production of a certified copy of the order, accept the person appointed as duly appointed and give effect to the order.

The section needs no change.







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