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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4A(c) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(c)“Legal remuneration” the words “legal remuneration" are not restricted to remuneration which a public servant can lawfully demand, but include all remuneration which he is permitted by the Government or the organisation, which he serves, to accept.