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[Section 6(1)(b)] [Section 6(1)] [Section 6] [Complete Act]
Central Government Act
Section 6(1)(b)(C) in The Dowry Prohibition Act 1961
(C) if the dowry was received when the woman was a minor, within one year after she has attained the age of eighteen years; and pending such transfer, shall hold it in trust for the benefit of the woman.