Section 5(1)(c) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

[Cites 0, Cited by 3] [Section 5(1)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1)(c) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(c)if he dishonestly or fraudulently misappropriates or otherwise converts for his own use any property entrusted to him or under his control as a public servant or allows any other person so to do; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 5(1)(c) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]