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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1)(e) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(e)if he or any person on his behalf is in possession or has, at any time during the period of his office, been in possession, for which the public servant cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources of income.