Section 4G in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
4G. Habitual committing of offence under sections 4-B,. 4-C and section 4-F.—
Whoever habitually commits—(a)an offence punishable under section 4-B or section: 4-C ; or(b)an offence punishable under section 4-F, shall be punishable with imprisonment for a term which shall be not less than two years but which may extend to seven years and shall also be liable to fine.
