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Section 376A. Intercourse by a man with his wife during
separation Whoever has sexual intercourse with his wife, who is living separately from him under a decree of separation or under any custom or usage without her consent shall be punished with imprisonment of either description for a term which may extend to two years and shall also be liable to fine].1. Subs. by Act 43 of 1983, sec. 3, for sec. 376A (w.e.f. 25-12-1983). |
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