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Report No. 59

7.12. Recommendation to amend section 13(1)(i), H.M.A.-

In the light of the above discussion, we recommend that section 13(1)(i) of the Hindu Marriage Act, should be revised so as to read as follows:-

"(i) has, after the solemnization of the marriage, had voluntary sexual intercourse with any person other than his or her spouse."



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




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