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The Indian Penal Code Volume 1
Sreekumar And Anr. vs Pearly Karun on 22 June, 1998
Anupam vs State Of Haryana on 31 July, 2012
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[I.P.C.]
Central Government Act
Section 376A in The Indian Penal Code, 1860
376A. Intercourse by a man with his wife during separation.-- Whoever has sexual intercourse with his own 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.