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State of Madhya Pradesh - Section

Section 3 in The M.P. Dowry Prohibition Rules, 2004

3. Jurisdiction of Dowry Prohibition Officer.

- The area in respect of which the Dowry Prohibition Officer has to exercise jurisdiction and power under sub-section (1) of Section 8-B of the Act shall be the area specified for the purpose by a notification of the State Government in the Official Gazette.