Report No. 59

2. Amendment of section 10 of Act 25 of 1955.-

In section 10 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Hindu Marriage Act), in sub-section (1), for clause (b), the following clause shall be substituted, namely:-

"(b) has, after the solemnization of the marriage treated the petitioner with cruelty; or".

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