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Dissolution of Muslim Marriage Act 1939 Effect of conversion to another faith – The renunciation of Islam by a married Muslim woman or her conversion to a faith other than Islam shall not by itself operate to dissolve her marriage : Provide that after such renunciation, or conversion, the woman shall be entitled to obtain a decree for the dissolution of her marriage on any of the grounds mentioned in Section 2 : Provided further that the provisions of this Section shall not apply to a woman converted to Islam from some other faith who re-embraces her former faith.    |
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