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Report No. 98

6.2. Replies received.-

In all, ten replies have been received on the Working Paper. Of these, two replies are from High Courts1, four are from State Government,2 one reply is from a State Law Commission3 one reply is from an Advocate,4 one reply has been received from a social organisation,5 and one is from a gentleman from Madras.6 Almost all of them have agreed with the need for amending the Hindu Marriage Act, on the lines envisaged in this Report.

1. Law Commission File No. F.2(14)/83-L.C., S. Nos. 5 and 10.

2. Law Commission File No. F.2(14)/83-L.C., S. Nos. 6, 7, 8 and 11.

3. Law Commission File No. F.2(14)/83-.L.C., S. No. 9.

4. Law Commission File No. F.2(14)/83-L.C., S. No. 4.

5. Law Commission File No. F.2(14)/83-L.C., S. No. 3.

6. Law Commission File No. F.2(14)/83-L.C., S. No. 12.



Sections 24 to 26 of the Hindu Marriage Act, 1955 - Orders for Interim Maintenance and Orders for the Maintenance of Children in Matrimonial Proceedings Back




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