Section 14 in The Converts' Marriage Dissolution Act, 1866
14. Interrogations by Judge may be public or private .-Every interrogation mentioned in this Act and made by the Judge may, at the discretion of the Judge, take place in open Court or in his private room.
If any such interrogation takes place in open Court, the Judge may, so long as it shall continue, exclude from the Court all such persons as he shall think fit to exclude.
