Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25A] [Entire Act] State of Andhra Pradesh - Subsection Section 25A(ii) in Andhra Pradesh Civil Services (Conduct) Rules, 1964 (ii)demand, directly or indirectly, from the parents or guardian or a bride or bridegroom as the case may be, any dowry.
