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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(iii) in The Rajasthan Legal Aid Rules, 1984

(iii)where the bride is a complainant in a case arising under the Dowry Prohibition Act, 1961 (Central Act 28 of 1961) or where a married or divorced woman is a plaintiff in a suit to recover the amount of dower;