Indian Penal Code, 1860

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Sections	Particulars
Chapter XX	Of Offences Relating To Marriage
498	Enticing or taking away or detaining with criminal intent a married woman
Description	Whoever takes or entices away any woman who is and whom he knows or has reason to believe to be the wife of any other man, from that man, or from any person having the care of her on behalf of that man, with intent that she may have illicit intercourse with any person, or conceals or detains with that intent any such woman, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.