Report No. 65

2. Definition.-

In this Act-

(a) "country" includes a colony or other dependent territory of the United Kingdom, but for the purposes of this Act, a person shall be treated as a national of such a territory only if it has a law of citizenship or nationality separate from that of the United Kingdom and he is a citizen or national of that territory under that law;

(b) "proceeding" includes any act which might be sufficient to effectuate a dissolution of marriage, however informal that act might be and whether or not any formality or legal process is requited;

(c) institution, in relation to a proceeding constituted by an act otherwise than before an authority, means commencement of that act.

[Cf. section 8(3), English Act.]