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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4) in The Maharashtra Dowry Prohibition Rules, 2003

(4)An application for renewal or recognition shall be submitted in Form No. IV appended to these rules in the manner prescribed in sub-rule (2) of this rule which shall be processed as per the procedure laid down in sub-rule (3).