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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.]    |
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