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

State of Maharashtra - Subsection

Section 3(3) in The Maharashtra Dowry Prohibition Rules, 2003

(3)The Chief Dowry Prohibition Officer shall be responsible for the preparation and submission of an Annual Report on the progress of implementation of the Act and matters related thereto. He shall also prepare Statistic, as may from time to time, be required by the Government.