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Report No. 59

Section 13A, H.M.A.- A new section should be inserted in the Hindu Marriage Act to empower the court, in any proceeding on a petition for a decree of divorce, to pass instead a decree for judicial separation, in certain cases1.

1. Paras. 7.24 and 7.25.



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




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