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 0] [Section 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(2) in The Prevention of Corruption Ordinance, 2001 (2)any sum recoverable from the public servant as cost under subsection (1) shall be recovered from him under the provisions of the Code of Criminal Procedure as if it were a fine.
