Section 48 in The Parsi Marriage And Divorce Act, 1936
48. Liberty to parties to marry again
.When the time [*] [The word "hereby" omitted by Act 5 of 1988, Section 19 (w.e.f. 15.4.1988).] limited for appealing against any decree granting a divorce or annulling or dissolving a marriage shall have expired, and no appeal shall have been presented against such decree, or when any such appeal shall have been dismissed, or when in the result of any appeal a divorce has been granted or a marriage has been declared to be annulled or dissolved, but not sooner, it shall be lawful for the respective parties thereto to marry again [* * *] [The words[, as if the prior marriage had been terminated by deaths" omitted by Act 5 of 1988, Section 19 (w.e.f. 15.4.1988).].VChildren Of The Parties
