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] [Entire Act] State of Odisha - Section Section 3 in The Dowry Prohibition (Orissa Amendment) Act, 1975 3. Amendment of Section 8. - In Section 8 of the Principal Act, for the words "Every offence" the words, "Save as otherwise provided, every offence" shall be substituted.
