Section 2(b) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986
(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;
