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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3) in M.P. Panchayat Services (Conduct) Rules, 1998

(3)No Panchayat Servant 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 dowry.