Report No. 65

8. Re-marriage.-

Where the validity of a divorce obtained in any country is entitled to recognition by virtue of the provisions of sections 3 to 6 or by virtue of any rule or enactment preserved by sub-section (2) of section 7, neither spouse shall be precluded from re-marrying in India on the ground that the validity of the divorce would not be recognised in any other country.

[Cf. section 7, English Act as amended in 1973.]