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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 109(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)A offers a bribe to B, a public servant, as a reward for showing A some favour in the exercise of B's official function. B accepts the bribe A has abetted the offence defined in section 161.