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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)For the purposes of sub-section (1), no person other than the husband of the woman shall be deemed to be aggrieved by any offence punishable under section 84 of the Bharatiya Nyaya Sanhita, 2023.