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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Maharashtra - Subsection Section 12(1) in The Maharashtra Dowry Prohibition Rules, 2003 (1)The tenure of Advisory Board appointed under sub-section (4) of section 8B, shall normally be three years, and members thereof shall be eligible for reappointment.
