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Report No. 65 VII. Recommendation 8.23. Conclusion.- For these reasons, it is desirable to provide that the proposed Bill should apply to non-judicial divorces also. This could be achieved by defining "proceeding" as including any act which might be legally sufficient to effectuate a dissolution of marriage, however informal that act might be, and whether or not any formalities or legal process is required. It may also be provided that the word "institution" shall, where the proceedings are not before any authority but are constituted by any other act, mean the commencement of that act.    |
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