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Report No. 65 11.10. Old grounds abolished.- Other jurisdictional grounds for divorce are abolished by the Act-that being the effect of the words "only if" in section 5(2), quoted above. A wife will no longer be able to petition for divorce on the basis-(i) that she had been deserted or her husband deported and he was domiciled in England and Wales immediately prior to such acts1, or (ii) on the ground that she is and she has been for three years, ordinarily resident in England and Wales and her husband is not domiciled in any other part of the British Isles2. 1. Para. 11.4, supra. 2. Para. 11.6, supra.    |
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