Report No. 13
Section 26.- For section 26 of the principal Act, the following section shall be substituted, namely:-
"26. Agreement in restraint of marriage void in certain cases.
(i) Every agreement in total restraint of the marriage of any person, other than a minor, is void.
(ii) An agreement in partial restraint of the marriage of any person, other than a minor, is void if the court regards it as unreasonable in the circumstances of the case."
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