Section 32(2) in The Parsi Marriage And Divorce Act, 1936
(2)No decree for divorce shall be granted under sub-section (1) if the plaintiff has failed or neglected to comply with an order for maintenance passed against him under section 40 of this Act or section 488 of the Code of Criminal Procedure, 1898 (5 of 1898) or section 125 of the Code of Criminal Procedure, 1973 (2 of 1974).
