Section 146(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)At the time of making any decree for the recovery of any maintenance or dowry by any person, to whom a monthly allowance for the maintenance and interim maintenance or any of them has been ordered to be paid under section 144, the Civil Court shall take into account the sum which has been paid to, or recovered by, such person as monthly allowance for the maintenance and interim maintenance or any of them, as the case may be, in pursuance of the said order.[Similar to Section 127 from Old CrPC-Also Refer]
