Report No. 18
4. Prohibition of bigamy.-
Every person who, during the lifetime of his or her spouse by a marriage contracted before conversion, contracts any other marriage after his or her conversion, shall be subject to the penalties provided in section 494 and section 495 of the Indian Penal Code (45 of 1860) for the offence of marrying again during the lifetime of his or her wife or husband, and the marriage so contracted shall be void.
[Cf section 44, S.M.A.]
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