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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 165(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)A, a Judge buys of Z, who has a cause pending in A's Court, Government promissory notes at a discount, when they are selling in the market at a premium. A has obtained a valuable thing from Z without adequate consideration.