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[Cites 0, Cited by 0] [Section 522] [Entire Act]

State of Madhya Pradesh - Subsection

Section 522(3) in Criminal Courts - Rules and Orders

(3)The A file of a case in which an order for maintenance has been made under Section 488 of the Code shall be preserved till the person maintained is known to be dead or till it is known that the liability has ceased and no arrears are recoverable.