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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4)(i) in The M.P. Dowry Prohibition Rules, 2004

(i)Every Government Servant shall after his marriage furnish a declaration stating that he has not taken any dowry to Head of the Department. The declaration shall be signed by the wife, father and father-in-law.