Section 4 in The Dissolution Of Muslim Marriages Act, 1939
4. Effect of conversion to another faith.—
The renunciation of Islam by a married Muslim woman or her conversion to faith other than Islam shall not by itself operate to dissolve her marriage:Provided that after such renunciation, or conversion, the woman shall be entitled to obtain a decree for the dissolution of her marriage on any of the grounds mentioned in section 2:Provided further that the provisions of this section shall not apply to a woman converted to Islam from some other faith who re-embraces her former faith.
