Section 144(5) in Bharatiya Nagarik Suraksha Sanhita, 2023
(5)On proof that any wife in whose favour an order has been made under this section is living in adultery, or that without sufficient reason she refuses to live with her husband, or that they are living separately by mutual consent, the Magistrate shall cancel the order.[Similar to Section 125 from Old CrPC-Also Refer]
