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Citedby 5 docs
Umrin vs The State on 31 July, 2007
Rajendran vs State Of Kerala on 6 September, 2007
Smt. G. Renuka vs M. Papa Rao on 31 March, 1994
State Of Karnataka vs Muniyappa S/O. Govindappa, ... on 4 April, 2006
In Re: E&I Of Dowry Prohibition ... vs Union Of India (Uoi) And Ors. on 6 April, 1998

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[Section 6] [Complete Act]
Central Government Act
Section 6(2) in The Dowry Prohibition Act 1961
(2) If any person fails to transfer any property as required by subsection (1) and within the time limited therefor, he shall be punishable with imprisonment which may extend to six months, or with fine which may extend to five thousand rupees, or with both; but such punishment shall not absolve the person from his obligation to transfer the property as required by sub- section (1).