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

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State of Jammu-Kashmir - Subsection

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

(b)if he habitually accepts or obtains or agrees to accept or attempts to obtain for himself or for any other person, any valuable thing without consideration or for a consideration which he knows to be inadequate, from any person whom he knows to have been, or to be, or to be likely to be concerned in any proceedings or business transacted or about to be transacted by him, or having any connection with the official functions of himself or of any public servant to whom he is subordinate, or from any person whom he knows to be interested in or related to the persons so concerned; or

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State of Jammu-Kashmir - Subsection

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