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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(ii) in Bihar Judicial Officer's Conduct Rules, 2017

(ii)by the parents of either party to a marriage or by any other person to either party to the marriage or to any other person at or before or any time after the marriage as consideration for the marriage of the said parties, but does not include dower or mahr in the case of persons to whom the Muslim personal Law (shariat) applies.