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[Cites 0, Cited by 12] [Section 127(3)] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(3)(c) in The Code of Criminal Procedure, 1973

(c)the woman has obtained a divorce from her husband and that she had voluntarily surrendered her rights to [maintenance or interim maintenance as the case may be,] [Substituted by Act 50 of 2001, Section 3 (w.e.f.24-9-2001).] after her divorce, cancel the order from the date thereof.