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State of Maharashtra - Section
Section 15 in The Maharashtra Dowry Prohibition Rules, 2003
15. Interpretation.
- If any question arises relating to the interpretation of these Rules, the same shall be referred to the Government for decision.Form I(See rule 5(iv))Register of Complaints/Petitions| Sr. No. | List of Complaints | Name and address of petitioner | Relationship with the married couple | Date of Marriage fixed or held |
| (1) | (2) | (3) | (4) | (5) |
| Date of receipt of petition/complaint | Date of hearing | Nature of disposal | Initials of Officer | Remarks |
| (6) | (7) | (8) | (9) | (10) |
| Sr. No. | Details of petition/complaints received | From whom name and address | Nature of complaints/petition | Date of Registration |
| (1) | (2) | (3) | (4) | (5) |
| Action taken | Nature of settlement of issue | Dated initials of the officers | Remarks |
| (6) | (7) | (8) | (9) |