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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(c) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(c)if the dowry was received when the woman was a minor, within one year after she has attained the age of eighteen years and pending such transfer shall hold it in trust for the benefit of the woman.