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Answer By Lawyer :  dowry’ means any property or valuable security given or agreed to be given either directly or indirectly: by one party to a marriage to the other party to the marriage; or by the parents of either party to a marriage or by any other person, to either party to the marriage or to any other person;at or before or any time after the marriage in connection with the marriage of said parties but does not include dower or mahr in the case of persons to whom the Muslim Personal Law (Shariat) applies. You can make a police complaint u/s 494A, and also for domestic violence , mental torture

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Answer By Lawyer :  The dowry system in India[1] refers to the durable goods, cash, and real or movable property that the bride's family gives to the bridegroom, his parents, or his relatives as a condition of the marriage.[2] It is essentially in the nature of a payment in cash or some kind of gifts given to the bridegroom's family along with the bride and includes cash, jewellery, electrical appliances, furniture, bedding, crockery, utensils and other household items that help the newlyweds set up their home.[3] Dowry is referred to as Jahez in Arabic (derived from Islamic jahez-e-fatimi).[4] In far eastern parts of India, dowry is called Aaunnpot.[5] Wedding gifts for the son of the Imam of Delhi, India, with soldiers and 2000 guests The dowry system is thought to put great financial burden on the bride's family.[6] In some cases, the dowry system leads to crime against women, ranging from emotional abuse and injury to even deaths.[7] The payment of dowry has long been prohibited under specific Indian laws including the Dowry Prohibition Act, 1961 and subsequently by Sections 304B and 498A[8] of the Indian Penal Code.

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Answer By Lawyer :  contact me on 7599486095

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Answer By Lawyer :  In this act, `dowry’ means any property or valuable security given or agreed to be given either directly or indirectly: by one party to a marriage to the other party to the marriage; or by the parents of either party to a marriage or by any other person, to either party to the marriage or to any other person;at or before or any time after the marriage in connection with the marriage of said parties but does not include dower or mahr in the case of persons to whom the Muslim Personal Law (Shariat) applies.And you can lodge a fir against them

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Answer By Lawyer :  Dowry is any article or property which a bride brings her herself from her paternal home. If the girl is being harassed for demand of dowry then she can file the complaint to SSP who will mark it to women cell which will inquire and try to mediate and then furnish the report. if there is apprehension of being entangled in false dowry case then a representation for the same can be made before Local SSP

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Answer By Lawyer :  Hi piyush, Dowry is material assets such as money or property that is provided by a bride to her husband at the time of their marriage. You can file 498a for dowry harassment. Regards, Adv Jaanvi

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Answer By Lawyer :  In simple language when there was a marriage the boy family asking with girl family for cash or car or any other things which he seems fit to use in near future after the girl and boy get married. In dowry harassment case you can file a case against it under section 498A of ipc.

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Answer By Lawyer :  You can file fir against them in sec 498a and 3/4dowry act

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Answer By Lawyer :  What is your case