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SC Dismissed Public Interest Litigation Challenging Validity of Dowry Prohibition Act, 1961 - (04 Feb 2025)

CRIMINAL

Supreme Court has dismissed a public interest litigation (PIL) that challenged the validity of Sections 2, 3, 4 and 8A of the Dowry Prohibition Act, 1961.

Tags : SUPREME COURT   PUBLIC INTEREST LITIGATION   DOWRY PROHIBITION ACT  

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