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State of Karnataka - Section

Section 27 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

27. Burden of proof.

- Notwithstanding anything in any other law, in a prosecution for an offence punishable under section 20 the burden of proving that he has not abetted given, taken or demanded dowry or that he has not the giving, taking or demanding dowry shall lie on the accused.