Till we reach the goal of a uniform civil code for all the citizens of India set out in Article 44 of the Constitution, the 4 religious communities of India are governed by their respective personal laws. I wish to deal with the effect of change of religion by a spouse on marriage under the different systems of personal laws and in particular under the Hindu Marriage Act as the problem seems to have arisen there. That conversion of a spouse from one religion to another will not dissolve the marriage and the second marriage by the converted spouse will amount to Bigamy under S, 494, IPC has been secured differently for different religious communities in India. For the Christians the Converts Marriage Dissolution Act 1866 ensures that by the conversion of a person to Christianity the marriage is not dissolved but if the non-converted spouse refuses to live with the convert then the convert may apply to the Court for the dissolution of the marriage on that ground. For the Parsis S. 4 o ....