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Report No. 71

4.1. Question 1.-

Question 1 of our Questionnaire invited views on the principal question and was as follows1:-

"Q. 1. Do you agree with the suggestion that the Hindu Marriage Act be amended with a view to making irretrievable breakdown of marriage as a good ground for grant of a decree of divorce?"

1. Question.



The Hindu Marriage Act, 1955 - Irretrievable breakdown of Marriage as a Ground of Divorce Back




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