Section 10(1) in The Maharashtra Dowry Prohibition Rules, 2003
(1)A Welfare Institution or Organisation primarily devoted to any of the following kinds of work,and has rendered remarkable service in that field for a period not less than three years will be eligible to seek recognition under sub-clause (ii) of clause (b) of sub-section (1) of section 7 of the Act, namely(a)Social Welfare including care, protection and training of women;(b)Organisation of Women of a State vide or All India character, Prominent Mahila-Samaj's or Women's Organisation;(c)Social Defence including care and protection of Destitute, Rescued women and children: and(d)Any organisation of lawyers' interested in eradicating social evils.
