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 20] [Entire Act] State of Karnataka - Subsection Section 20(b) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976 (b)demands, directly or indirectly, from the parents or guardians of a bride or bride-groom or any other person any dowry,
