Report No. 98

6.8. Declaration of assets before marri ge, where husband residing outside India.-

The same organisations1 (Joint W men's Programme, New Delhi) has stated that men employed overseas enter to dubious and deception marriages with women in India. Such men, it is state , disclaim the wife after marriage and the deserted wife is left without any provi ion for her livelihood or maintenance. The suggestion is that in order to overco e this deficiency, the husband should make a declaration of assets and provide, at the time of marriage, for the wife's maintenance. While we appreciate the eed for protecting women in such circumstances, we must note that the su gestion, even if it be regarded as a feasible one, falls outside the scope of thi report.

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