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 Punjab - Subsection Section 2(d) in The Punjab Dowry Prohibition Rules, 2004 (d)"District Magistrate" and "Complaints" shall have the same meaning as respectively assigned to them in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);
