Section 488(8) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(8)Proceedings under this section may be taken against any person in any district where [he is or he or his wife resides] [Substituted by Act XIII of 2004, Section 4.] or where he last resided with his wife, or, as the case may be, the mother of the illegitimate child.
