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State of Punjab - Section

Section 4 in The Punjab Dowry Prohibition Rules, 2004

4. Limitations and Conditions on the functions of Dowry Prohibition Officer.

- The powers of a Police Officer conferred under sub-section (3) of Section 8-B upon the Dowry Prohibition Officer, shall be exercised by him subject to the limitations and conditions as specified in clauses (d) and (e) of rule 3 of these rules.