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State of Madhya Pradesh - Section

Section 7 in The M.P. Dowry Prohibition Rules, 2004

7. Submission of list of presents by any of the parties to a marriage.

- Any of the parties to a marriage or any of the parents or either of them shall furnish to the concerned Dowry Prohibition Officer within one month from the date of marriage, a copy of the list of presents prepared in accordance with the Dowry Prohibition (Maintenance of Lists of Presents to the Bride and Bridegroom) Rules, 1985.