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Report No. 59

6. Amendment of section 14.-

In section 14 of the Hindu Marriage Act,-

(a) for the words "three years have elapsed", in both the places where they occur, the words "one year has elapsed" shall be substituted;

(b) for the words "three years", wherever they occur, the words "one year" shall be substituted.



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




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