Section 9(1) in The M.P. Dowry Prohibition Rules, 2004
(1)A Welfare Institution or Organisation primarily devoted to any of the following kinds of work and has rendered remarkable service in the field for a period of not less than three years shall be eligible for seeking recognition under explanation to sub-section (1) of Section 7 of the Act, namely-(i)Social Welfare including care, protection and training of Women;(ii)Society or Organisation of Women at State level or all India level;(iii)Social Defence including care and protection oi destitutes, rescue women and children; and(iv)Any Organisation of Lawyers interested in eradicating social evils.
