Section 3(b) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(b)accepts or obtains from any person for himself or for any other person, any gratification whatsoever as a motive or reward for inducing, by corrupt or illegal means or by the exercise of personal influence, any public man or public servant to do or to forbear to do any official act, or in the exercise of the official functions of such public man or public servant, to show favour or disfavour to any person, with the Government or any Board, authority, body, Corporation, Company or Society referred to in sub-clauses (iii), (iv), (v) and (vi) of clause (j) of section 2 or with any public man or public servant as such; or
