Section 146(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Where any order has been made under section 144 in favour of a woman who has been divorced by, or has obtained a divorce from, her husband, the Magistrate shall, if he is satisfied that-(a) the woman has, after the date of such divorce, remarried, cancel such order as from the date of her remarriage;(b) the woman has been divorced by her husband and that she has received, whether before or after the date of the said order, the whole of the sum which, under any customary or personal law applicable to the parties, was payable on such divorce, cancel such order,-(i) in the case where such sum was paid before such order, from the date on which such order was made;(ii) in any other case, from the date of expiry of the period, if any, for which maintenance has been actually paid by the husband to the woman;(c) the woman has obtained a divorce from her husband and that she had voluntarily surrendered her rights to maintenance or interim maintenance, as the case may be, after her divorce, cancel the order from the date thereof.
