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[Cites 0, Cited by 14] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Prevention of Corruption Act, 1988

(2)For the purposes of this section, a person is said to give or promise to give any undue advantage to a public servant, if he is alleged to have committed the offence under section 8, whether or not such person has been prosecuted for such offence.