Report No. 65
4. Grounds of recognition.-
(1) The validity of a foreign divorce or legal separation shall be recognised if, at the date of the institution of the proceedings in the country in which it was obtained-
(a) either spouse was habitually resident in that country; or
(b) either spouse was a national of that country; or
(c) both spouses were domiciled in that country.
(2) In relation to a country comprising territories in which different systems of law are in force in matters of divorce or legal separation, the provisions of sub-section (1) (except those relating to nationality) shall have effect as if each territory were a separate Country.
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