Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(h) in The Maharashtra Dowry Prohibition Rules, 2003 (h)"Recognised Welfare Institution or Organisation" means an institution or organisation recognised as such under sub-clause (ii) of clause (b) of sub-section (1) of section 7 of the Act;
