Section 52(2) in The Parsi Marriage And Divorce Act, 1936
(2)A Parsi who has contracted a marriage under the [Parsi Marriage and Divorce Act, 1865 (15 of 1865)] [*Repealed by this Act.], or under this Act, even though such Parsi may change his or her religion or domicile, so long as his or her wife or husband is alive and so long as such Parsi has not been lawfully divorced from such wife or husband or such marriage has not lawfully been declared null and void or dissolved under the decree of a competent Court under either of the said Acts, shall remain bound by the provisions of this Act.
