.Where a marriage has been dissolved by a decree of divorce, and either there is no right of appeal against the decree or if there is such a right of appeal, the time for appealing has expired without an appeal having been presented or an appeal has been presented but has been dismissed, [* * * *] [The words "and one year has elapsed thereafter but not sooner," omitted by Act 68 of 1976, Section 31 (w.e.f. 27.5.1976).] either party to the marriage may marry again.
