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State of Maharashtra - Section

Section 4 in The Maharashtra Dowry Prohibition Rules, 2003

4. Appointment and jurisdiction of Dowry Prohibition Officer.

- The State Government may, by notification in the Official Gazette, appoint the Dowry Prohibition Officers and by such notification also specify the area or areas in respect of which they shall exercise their jurisdiction and powers under sub-section (2) of section 8-B of the Act.