[Cites 0, Cited by 0]
[Section 14]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 14(2) in The M.P. Dowry Prohibition Rules, 2004
| S. No. | List of Complaints | Name and address of petitioner/ complainant | Relationship with the married couple | Date of marriage fixed or held | Date of receipt of petition/ complaint | Date of hearing | Nature of disposal | Initials of officer | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) |
| S. No. | Details of petition/ complaints received | From whom name and address | Nature of complaints/ petition | Date of Registration | Action taken | Nature of settlement of issue | Dated initials of the officers | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) |
| 1. | Name of the welfare Institution / Organisation | ................. |
| 2. | Full address | ................. |
| 3. | Aims and objectives | ................. |
| 4. | Name and address of the Head of the Institution/Organization | ................. |
| 5. | Brief account of its activities | ................. |
| 6. | Justification for granting recognition | ................. |
| 7. | Has any such application been made previously, if so, itsresults together with its date, month and year | ................. |
| 8. | Any other particulars | ................. |