Section 489(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)[ At the time of making any decree for the recovery of any maintenance or dowry by any person, to whom a monthly allowance has been ordered to be paid under section 488, the Civil Court shall take into account the sum which has been paid to, recovered by, such person as monthly allowance in pursuance of the said order".] [Inserted by Act IV of 1998, Section 2.]
