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 0] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(b) in Dowry Prohibition (Haryana Amendment) Act, 1976 (b)demand, directly or indirectly, from the parents or guardians of a bride or bridegroom, as the case may be, any dowry ;
