Section 34 in The Parsi Marriage And Divorce Act, 1936
34. Suits for judicial separation
.Any married person may sue for judicial separation on any of the grounds for which such person could have filed a suit for divorce [* * *] [Portion begining with words "or on the ground that" and ending with words " with the defendant" omitted by Act 5 of 1988, Section 10 (w.e.f. 15.4.1988),].
