Section 3(2) in The Parsi Marriage And Divorce Act, 1936
(2)[ Notwithstanding that a marriage is invalid under any of the provisions of sub-section (1), any child of such marriage who would have been legitimate if the marriage had been valid, shall be legitimate.] [Inserted by Act 5 of 1988, Section 2 (w.e.f. 15.4.1988).]
