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[Cites 0, Cited by 4] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(ii) in Prevention of Corruption Act, 1947

(ii)an offence punishable under section 165 A of the Indian Penal Code, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to seven years and shall also be liable to fine: