Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 6 in Dissolution of Muslim Marriage Act 1939 6. if he has more wives than one, does not treat her equitably in accordance with the injunctions of the Qoran; (9)on any other ground which is recognised as valid for the dissolution of marriages under Muslim law;Provide that—
