Report No. 59
Section 21C, H.M.A. (New).- The following new section should be inserted in the Hindu Marriage Act1:
"21C. Notwithstanding anything in any enactment to the contrary, no document shall be inadmissible in evidence at the trial of a petition under this Act on the ground that it is not duly stamped or registered".
1. Para. 8.16B.
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