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

NCT Delhi - Subsection

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

(xii)The dowry prohibition officer may utilise the services of social welfare workers of the advisory board appointed by the Government under sub-section (4) of Section 8-B for collecting information or conducting enquiries or assisting in any stage of enquiries or proceedings relating to a complaint or petition or application under the Act.