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 586] [Entire Act] State of Jharkhand - Subsection Section 586(a) in Jharkhand Municipal Act, 2011 (a)bribery as defined in clause (i) of section 123 of the Representation of the People Act, 1951 (Central Act No. 48 of 1951), for the time being in force;
