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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(4) in The Dowry Prohibition Act, 1961

(4)The State Government may, for the purpose of advising and assisting Dowry Prohibition Officers in the efficient performance of their functions under this Act, appoint an Advisory Board consisting of not more than five social welfare workers (out of whom at least two shall be women) from the area in respect of which such Dowry Prohibition Officer exercises jurisdiction under sub-section (1).