Section 2 in The Prevention of Corruption Ordinance, 2001
2. Definitions.
- In this Ordinance, unless there is anything repugnant in the subject or context,-(a)the expression "public servant" means a person who is, or at any time was, in the service of the State of Jammu and Kashmir; and(b)the expression "property" includes any interest in property, movable or immovable, and the proceeds of sale thereof and any money or investment which for the time being represents the proceeds of sale.
