Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 503] [Entire Act] Union of India - Section Section 162 in The Indian Penal Code, 1860 162. [Taking a gratification, in order, by corrupt or illegal means, to influence a public servant.] Rep. by s. 31, ibid.
