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State of Punjab - Section

Section 8 in The Punjab Dowry Prohibition Rules, 2004

8. Interpretation.

- If any question arises relating to the interpretation of these rules, the same shall be decided by the State Government.Form - I[See rule 3(b)]Register of Complaints
Serial No. List of Complaints Name and address of petitioner Relationship with the married couple Date of marriage fixed or held Date of receipt of petition/complaint Date of hearing Nature of disposal Initials of Officer Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10)
                   
Form - II[See rule 3(g)]Quarterly Progress Report
Serial No. Details of complaints received From whom Name and address Nature of Complaints Date of Registration Action taken Nature of settlement of issue Dated initials of the officers Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
Dowry Prohibition OfficerForm - III[See rule 3 (g)]Intimation to Appear Before Dowry Prohibition OfficerTo(Name of person against whom complaint has been received and address)No. ___________________ Dated :Whereas your attendance is necessary to collect information and further evidence to a complaint of _______________ (state shortly the alleged offence). You are, therefore, required to appear in person before the Dowry Prohibition Officer on ________ at __________ (time) in the office of the _____________ (Place),.Dated the __________ day of __________ 200__________, Dowry Prohibition Officer,(Office Seal)