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[Cites 0, Cited by 28] [Section 198(1)] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(1)(c) in The Code of Criminal Procedure, 1973

(c)where the person aggrieved by an offence punishable under [section 494 or 495] [Substituted by Act 45 of 1978, Section 17 for "Section 494" (w.e.f. 18-12-1978).] of the Indian Penal Code (45 of 1860) is the wife, complaint may be made on her behalf by her father, mother, brother, sister, son or daughter or by her father's or mother's brother or sister or, [with the leave of the Court, by any other person related to her by blood, marriage or adoption.] [Inserted by Act 45 of 1978, Section 17 (w.e.f. 18-12-1978).]