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[Cites 0, Cited by 0] [Section 488(1)] [Section 488] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 488(1)(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)his father or mother, unable to maintain himself or herself, a Magistrate of the first class may, upon proof of such neglect or refusal, order such person to make a monthly allowance for the maintenance of his wife or such child, father or mother, at such monthly rate not exceeding two thousand rupees in the whole, as such Magistrate thinks fit, and to pay the same to such person as the Magistrate may from time to time direct :