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Report No. 59

2.7A. Section 12(2)(b)(iii).-

The next proposal is to substitute, in section 12(2)(b)(iii) of the Hindu Marriage Act, the words "said ground" for the words "the grounds of decree." This verbal change is obviously appropriate, and we agree with the proposal.



Hindu Marriage Act, 1955 and Special Marriage Act, 1954 Back




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