Section 3 in The Converts' Marriage Dissolution Act, 1866
3. Interpretation-clause .-In this Act-
`Husband'.-" [* * *] husband" shall mean a married man domiciled in India, who shall have completed the age of sixteen years, and shall not be a Christian, a Muhammadan nor a Jew ;`Wife'.-" [* * *] [ The word " Native" omitted by A.O. 1950.] wife" shall mean a married woman domiciled in India, who shall have completed the age of thirteen years, and shall not be Christian, a Muhammadan nor a Jewess.`Personal law'.- [Personal law] [ Substituted by A.O. 1950.] shall mean any law, or custom having the force of law, of any persons domiciled in [India ] [Substituted by A.O. 1950. ]other than Christians, Muhammadans and Jews:`Month' and `year'.-"Month" and "year" shall respectively mean month and year according to the British calendar,[* * *] [ The paragraph relating to " number" repealed by Act 10 of 1914, Section 3 and Schedule II and the definition of " High Court" repealed by A.O. 1937.]
