Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Jammu-Kashmir - Section

Section 4 in The Dowry Restraint Act, 1960

4. Penalty for giving dowry or abetment thereof.

- Any person who gives dowry or abets the giving of dowry shall be punishable with simple imprisonment which may extend to [one year and fine which shall not be less than five thousand rupees.] [Substituted by Act No. XII of 1981, Sections 3, 4 and 5.]