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 6] [Entire Act] State of Jammu-Kashmir - Section Section 3 in The Dowry Restraint Act, 1960 3. Penalty for taking dowry. - Any person who takes dowry shall be punishable with simple imprisonment which may extend to [one year and] [Substituted by Act No. XII of 1981, Sections 3, 4 and 5.] with fine which may extend to the amount or value of the dowry taken.
