Report No. 65

13.3. Recognition as valid in the country in the country of domicile.-

Where the divorce or legal separation, though not granted in the country of domicile, is recognised as valid in the country of domicile, it stands to reason that it should be recognised in India. Such a provision is contained in the English Act of 1971,1 and the matter should be expressly provided for.

1. Section 6(a), English Act of 1971.