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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in Dowry Prohibition (Haryana Amendment) Act, 1976

(4)The court may direct that the fine, if any, imposed for the contravention of clause (f) of section 3, or such portion thereof, as the court may deem proper shall be paid to the wife.".