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Citedby 11 docs - [View All]
Shanmugam vs Family Court, Madurai And Another on 22 June, 1998
M.P. Mary, D/O. Paily vs V. Varghese, Kocheril House on 29 September, 2008
Jangam Srinivasa Rao vs Jangam Rajeswari And Anr. on 31 March, 1989
Yogesh Karshanbhai Vaja vs Kapilaben on 8 May, 2013
Balaram Dash vs Smt. Gitanjali Dash And Ors. on 12 July, 2000

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[Section 125] [Complete Act]
Central Government Act
Section 125(5) in The Code Of Criminal Procedure, 1973
(5) On proof that any wife in whose favour an order has been made under this section is living in adultery, or that without sufficient reason she refuses to live with her husband, or that they are living separately by mutual consent, the Magistrate shall cancel the order.