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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(h) in The Punjab Dowry Prohibition Rules, 2004

(h)For the purpose of inquiring any complaint, the Dowry Prohibition Officer may seek the help and services of the Probation Officer of the area concerned in order to collect any relevant information. The Probation Officer shall provide necessary information as and when the same is required by the Dowry Prohibition Officer.