The Dowry Prohibition (Bihar Amendment) (Repeal) Act, 2018

Bihar · state statute
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 [Bihar Act 13, 2019] 
Dowry Prohibition (Bihar Amendment) (Repeal) Act, 2018  
AN 
ACT 
To repeal the Dowry Prohibition (Bihar Amendment) Act. 1975, (Bihar Act 4, 1976). 
 Be It enacted by the legislature of the State of B ihar in the sixty nineth year of the Republic 
of India as follows :- 
1. Short tittle, extent and commencement.- —(1) This Act may be called the Dowry 
Prohibition (Bihar Amendment) (Repeal) Act, 2018 
(2) It shall extend to the whole of the State of Bihar. 
(3) It shall come into force at once. 
2. Repeal of the Dowry Prohibition (Bihar Amendment) Act, 1975 (Bihar Act 4, 1976).—
The Dowry Prohibition (Bihar Amendment)  Act, 1975. (Bihar Act 4 of 1976) is hereby repealed. 
3. Saving.—Notwithstanding such repeal anything done or any ac tion taken or any 
proceeding initiated under the said Act, 1975 shall not be affected 
By Order of the Governor of Bihar, 
Sanjay  Kumar , 
Under Secretary to the Government.  
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Website: http://egazette.bih.nic.in  

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