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[Cites 0, Cited by 6] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(4) in The Code of Criminal Procedure, 1973

(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] [Substituted by Act 50 of 2001, Section 3 (w.e.f. 24-9-2001).] to be paid under Section 125, 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] [Substituted by Act 50 of 2001, Section 3 (w.e.f. 24-9-2001).] the said order.[Substituted by Act 32 of 1988, Section 2, for certain words (w.e.f. 25-5-1988).]
MAHARASHTRA.- In Section 127 of the said Code, -(a) in sub-section (1), in the proviso, for the words "five hundred rupees" the words "fifteen hundred rupees" shall be substituted;(b) in sub-section (4), -(i) for the words "monthly allowance", where they occur for the first time, the words "maintenance allowance" shall be substituted;(ii) after the words "monthly allowance", where they occur for the second time, the words "or, as the case may be, the lump-sum allowance" shall be inserted. [Vide Code of Criminal Procedure (Maharashtra Amendment) Act, 1998 (21 of 1999), Section 3, w.e.f. 20.4.1999].RAJASTHAN.- In its application to the State of Rajasthan, in Section 127, sub-section (1), for the words "five hundred" occurring after the words "the monthly rate of" and before the words "rupees in the whole", substitute "two thousand five hundred". [Rajasthan Act 3 of 2001, Section 3].TRIPURA.- In its application to the State of Tripura, in section 127, sub-section (1), in the proviso, for the words 'five hundred rupees", substitute "one thousand rupees". - Tripura Act 9 of 1999, Section 3, w.e.f. 9.4.1999. [This State amendment was made prior to the enactment of Code of Criminal Procedure (Amendment) Act, 2001 (Central Act 50 of 2001 by which the words "not exceeding five hundred rupees) in the whole" have been omitted (see section2, Cr.P.Code (Amdt.) Act, 2001, w.e.f. 24.9.2001 - Ed.]UTTAR PRADESH.- In its application to the State of Uttar Pradesh, in Section 127, sub-section (1), in the proviso, for the words "five hundred rupees", substitute "five thousand rupees". [Uttar Pradesh Act 36 of 2000, Section 3, w.e.f. 13.8.2001.]WEST BENGAL.- In its application to the State of West Bengal, in section 127, sub-section (1), in the proviso, for the words "five hundred rupees", substitute "one thousand rupees". - West Bengal Act 14 of 1995, Section 2, w.e.f. 2.8.1995. [This State amendment was made prior to the enactment of Code of Criminal Procedure (Amendment) Act, 2001 (Central Act 50 of 2001) by which the words "not exceeding five hundred rupees) in the whole" have been omitted (See section 2, Cr.P.Code (Amdt.) Act, 2001, w.e.f. 24.9.2001]