Section 19(6) in National Housing Bank Employees (Conduct) Regulations, 1994
(6)No employee shall(i)give or take or abet the giving or taking of dowry; or(ii)demand directly or indirectly, from the parent or guardian of a bride or bridegroom, as the case may be, any drowy.Explanation. - For the purpose of this regulation, "dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (28 of 1961).
