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[Cites 0, Cited by 0] [Section 235(4)] [Section 235] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 235(4)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)A entices B, the wife of C, away from C, with intent to commit adultery with B, and then commits adultery with her, A may be separately charged with, and convicted of, offences under sections 498 and 497 of the Ranbir Penal Code.