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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(1)(b) in The Prevention of Corruption Ordinance, 2001

(b)impose upon the public servant any of the penalties specified in rule 30 of the [Kashmir Civil Service Rules] [Now the Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956.];