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Raunak Gupta (9 Years Exp)
State Consumer Matters (Show More)
View Answers by this Lawyer (1)
Profile Views : 12149
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Contact Details
Law Firm Name : Raunak Gupta
Country : India
City : Jaipur
Area : Bani Park
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Practicing Since : 2015
Qualification : LLB
About
I am practicing in the session court, Railway court and a railway claims tribunal since 2015.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| R/2412/2015 | Rajasthan | High court jaipur |
Civil
Arbitration & ADR
Consumer,Product&Service Liability
Criminal Law
Family & Divorce
Employment, Labor & Service
Motor Vehicles
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Subject : Basic inquiry required
Question : what is dowry ? and what we can do for dowry harassment ? (Hindu Religion)
Answer by Raunak Gupta : 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.
