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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(5) in The M.P. Dowry Prohibition Rules, 2004

(5)The State Government may withdraw the recognition granted to an institution or organization, if the working of the institution or organization is found or reported to be unsatisfactory by the Chief Dowry Prohibition Officer or otherwise.