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Report No. 59

Section 25(1) and 25(3), H.M.A.- Section 25(1)-The condition about the party remaining unmarried is inappropriate in regard to proceedings for judicial separation and restitution. It should be totally removed.1

The word "circumstances" should be added.2

1. Para. 8.27.

2. Para. 8.28.



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




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