Report No. 66
5. Savings.-
For the avoidance of doubts, it is hereby declared that nothing in sections 2 to 4
(a) shall render the husband of a married woman liable in respect of any contract entered into, or debt or obligation incurred, by her after the marriage in respect of which he would not have been liable if this Act had not been passed;
(b) shall exempt the husband of a married woman from liability in respect of any contract entered into, or debt or obligation (not being a debt or obligation arising out of the commission of a tort) incurred, by her after the marriage in respect of which he would have been liable if this Act had not been passed;
(c) shall prevent a husband and wife from acquiring, holding, and disposing of, any property jointly or as tenants in common, or from rendering themselves or being rendered liable jointly in respect of any tort, contract, debt or obligation, and of suing and being sued either in tort or in contract or otherwise, in like manner were not married;
(d) shall prevent the exercise of any joint power given to a husband and wife
[Cf. English Act of 1935]
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