Securities And Exchange Board Of India - Subsection
Section 62(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(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.
