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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(1)(f) in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983

(f)pays at rates that are grossly inappropriate or makes deliberate over payments, in violation of rules and orders, shall be punished with imprisonment of either description which may extend to three years, or with fine, or with both.