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Parsi Marriage and Divorce Act, I936 4. Remarriage when unlawful (1) No Parsi (whether such Parsi has changed his or her religion or domicile or not) shall contract any marriage under this Act or any other law in the lifetime of his or her wife or husband, whether a Parsi or not, except after his or her lawful divorce from such wife or husband or after his or her marriage with such wife or husband has lawfully been declared null and void or dissolved, and, if the marriage was contracted with such wife or husband under the Parsi Marriage and Divorce Act,18659, or under this Act, except after a divorce, declaration or dissolution as aforesaid under either of the said Acts. (2) Every marriage contracted contrary to the provisions of sub-section (1) shall be void.    |
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