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[Cites 0, Cited by 5] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5) in The Prevention of Corruption Act, 1988

(5)The Central Government shall, in consultation with the concerned stakeholders including departments and with a view to preventing persons associated with commercial organisations from bribing any person, being a public servant, prescribe such guidelines as may be considered necessary which can be put in place for compliance by such organisations.