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[Cites 0, Cited by 5] [Entire Act]

State of Jammu-Kashmir - Section

Section 5 in The Dowry Restraint Act, 1960

5. Penalty for dowry after solemnisation of marriage.

- A person who at any time within three years after the solemnisation of a marriage, demands, either directly or indirectly, from the parents or any other person who was the guardian of the woman before her marriage any payment which is in the nature of a dowry, shall be demand to have committed an offence under section 3 of this Act and shall be punishable accordingly.