Report No. 90
4.15. No need to make provision for recognising ecclesiastical pronouncement of nullity.-
Having regard to the present state of the statutory provisions relating to a declaration of nullity of marriage and in the light of the other considerations to which we have made a reference in the first few paragraphs of this Chapter, we do not consider it necessary to make any recommendation for the recognition, in civil courts, of pronouncements of nullity made by ecclesiastical authorities.
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