Report No. 18
Chapter II
Effect of Conversion on Marriages
A.-Effect of conversion, generally
3. Conversion by itself not to dissolve marriage.-
Notwithstanding anything contained in any other law for the time being in force, the conversion of a husband or a wife shall not by itself operate to dissolve his or her marriage.
[Cf. section 52(2), P.M.D.A. Compare also section 4, Dissolution of Muslim Marriages Act, 1939.]
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