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Report No. 59

Section 30, S.M.A.- In section 30 of the Special Marriage Act the period of one year for re-marriage after divorce, corresponding to the period in section 15, proviso, Hindu Marriage Act, should be removed1.

1. Paras. 9.23, 9.24 and 2.46(e).



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




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