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

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Dowry Prohibition Rules, 2004

(3)The State Government may, after making enquiry by a senior officer of the concerned department and after considering the report as to the nature and past record of service of such organisation or institution, which has presented the application in this regard, grant recognition for a period of five years, which can be renewed after submitting a renewal application.