[13A. Alternate relief in divorce proceedings.—In any proceeding under this Act, on a petition for dissolution of marriage by a decree of divorce, except in so far as the petition is founded on the grounds mentioned in clauses (ii), (vi) and (vii) of sub-section

(1) of section 13, the court may, if it considers it just so to do having regard to the circumstances of the case, pass instead a decree for judicial separation. 1. Subs. by Act 68 of 1976, s. 7, for “bestiality” (w.e.f. 27-5-1976). 2. Ins. by s. 7, ibid. (w.e.f. 27-5-2976). 3. Ins. by s. 8, ibid. (w.e.f. 27-5-1976). 8