Section 2(3) in The Dowry Prohibition (Orissa Amendment) Act, 1975
(3)Any proceedings, dropped under Sub-section (2) shall revive if the Court is satisfied, on an application made in that behalf by the wife that the husband has failed to carry out the undertaking or has otherwise acted contrary to the terms of the bond, and thereupon the Court shall proceed with the case from the stage at which it was dropped :Provided that no application under this sub-section shall be entertained if it is made after the expiry of three years from the date on which the proceedings were dropped.
