Section 17 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
17. Dowry.
- 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 bride or bridegroom, as the case may be, any dowry.Explanation. - For the purpose of this regulation "Dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (28 of 1961).
