Section 42(3) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(3)An employee shall not -(a)Give or take, or abet the giving or taking, of dowry; or(b)Demand directly or indirectly from the parents or guardians of a bride or bridegroom, as the case may be, any 'dowry'.Explanation. - In this regulation, the term 'dowry' shall have the same meaning as in the Dowry Prohibition Act, 1961.
