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Bombay HC Notices State over Regularization of Matrimonial Websites - (11 Jan 2017)

Bombay High Court has directed State Government to file an affidavit with details of steps it has initiated to regulate matrimonial websites and marriage bureaus operational across the state that are purportedly violating provisions of Dowry Prohibition Act, 1961.

Tags : BOMBAY HIGH COURT   MATRIMONIAL WEBSITES   DOWRY PROHIBITION ACT  

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