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

State of Haryana - Subsection

Section 4(2) in Dowry Prohibition (Haryana Amendment) Act, 1976

(2)The court trying an offence under clause (f) of section 3 relating to conjugal rights may, at any stage of the proceedings, on the execution of a bond by the husband undertaking not, to demand dowry and to allow conjugal rights to the wife, drop the proceedings.