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[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(5)(c) in The Code of Criminal Procedure, 1973

(c)A entices B, the wife of C, away from C, with intent to commit adultery with B, and then commits adultery with her. A may be separately charged with, and convicted of, offences under Sections 498 and 497 of the Indian Penal Code (45 of 1860).