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Muslim Women (Protection of Rights on Divorce) Act, 1986 2. Definitions In this Act, unless the context otherwise requires,- (a) " divorced woman" means a Muslim woman who was married according to Muslim law, and has been divorced by, or has obtained divorce from, her husband in accordance with Muslim law; (b) " iddat period" means, in the case of a divorced woman,- ( i ) three menstrual courses after the date of divorce, if she is subject to menstruation; (ii) three lunar months after her divorce, if she is not subject to menstruation; and (iii) if she is enceinte at the time of her divorce, the period between the divorce and the delivery of her child or the termination of her pregnancy, whichever is earlier; (c) "Magistrate" means a Magistrate of the First class exercising jurisdiction under the Code of Criminal Procedure, 1973 in the area where the divorced woman resides; (d) " prescribed " means prescribed by rules made under this Act.    |
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