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 171B] [Entire Act] State of Jammu-Kashmir - Subsection Section 171B(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989 (2)A person who offers, or agrees to give, or offers or attempts to procure, a gratification shall be deemed to give a gratification.
