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Report No. 65 13.4. Recognition by virtue of any other enactment.- Besides this, it is also necessary to save the provisions of any other enactment, which provides for recognition1. There is, so far as could be ascertained, only one Indian enactment2 directly relating to the recognition of decrees of divorce. But the provision as regards recognition by virtue of any other enactment will have to be general. 1. Cf. section 6(h), English Act of 1971. 2. Enactment relating to war marriages.    |
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