Section 17 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
17. Dowry.
- No Court employee shall -(1)give or take or abet the giving or taking of dowry; or(2)demand, directly or indirectly from the parents or guardian of a bride or bridegroom, as the case may be, any dowry.Explanation. - For the purpose of this Rule "dowry" has the same meaning as the Dowry Prohibition Act, 1961 (28 of 1961).
