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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(g) in The Punjab Dowry Prohibition Rules, 2004

(g)He shall send quarterly reports to the Director, in Form-II and intimate the parties and witnesses of the date, time and place of hearing of the complaint in Form-III. Every complaint shall be enquired into within a period of one month from the date of its receipt.