Report No. 66
8.33. Recommendation to amend section 6 in relation to children.-
We recommend that the section in the Act of 1874 should be clarified and widened so as to permit the benefit being conferred on children, (as in the English Act), that is to say even if the wife is not a beneficiary. No doubt, the objection could be raised that in legislation dealing with married women, a provision meant only for children is out of place. However, we are of the view that practical convenience justifies such an amendment. To frame a separate law to deal with policies for children will mean duplication of provisions.
Back
