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Convert's Marriage Dissolution Act, 1866 18. Decree if respondent so refuse in case of unconsummated marriage, either partybeing impubes at time of marriage Notwithstanding anything hereinbefore contained, if it shall appear at any stage of the suit that both or either of the parties had not attained puberty at the date of their marriage, and that such marriage has not been consummated; and if, in answer to the interrogatories made pursuant to section 13 of this Act, the respondent shall refuse to cohabit with the petitioner, and allege, as the ground for such refusal, that the petitioner has changed his or her religion, the Judge shall thereupon pass such a decree a last aforesaid.    |
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