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Report No. 59

Section 23(2), H.M.A.- From the mandatory provision, (for reconciliation) in section 23(2), Hindu Marriage Act cases where judicial separation or divorce is applied for on the grounds mentioned in section 13(1), clauses (ii) to (vii) of the Act, should be excluded.1

1. Para. 8.23.



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




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