Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(iv) in Delhi Dowry Prohibition Rules, 2000

(iv)The dowry prohibition officer shall conduct an on-the-spot investigation and may collect evidence, either oral or in writing, from the parties or witnesses in his office or in a place convenient to him without causing much inconvenience or hardship to the parties.