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SC: Can’t Assume that Dowry & Gifts Given During Marriage are Entrusted to Parents-in-Law of Bride - (30 Aug 2024)

CRIMINAL

SC has reiterated the position that giving dowry and traditional presents at the time of the wedding does not raise a presumption that such articles are thereby entrusted to the parents in-law so as to attract the ingredients of Section 6 of the Dowry Prohibition Act, 1961.

Tags : SUPREME COURT   DOWRY PROHIBITION ACT   TRADITIONAL PRESENTS   PARENTS IN-LAW  

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