Report No. 59
Section 22, S.M.A.- The burden of proving reasonable excuse for withdrawal from society should be on the respondent to a petition for restitution under section 22, Special Marriage Act1.
1. Para. 9.13.
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Report No. 59 Section 22, S.M.A.- The burden of proving reasonable excuse for withdrawal from society should be on the respondent to a petition for restitution under section 22, Special Marriage Act1. 1. Para. 9.13. |
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