Report No. 59
Section 16, H.M.A. (Legitimacy of children).- Section 16, Hindu Marriage Act, may be re-cast as recommended1.
1. Para. 2.42.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 59 Section 16, H.M.A. (Legitimacy of children).- Section 16, Hindu Marriage Act, may be re-cast as recommended1. 1. Para. 2.42. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
