Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 198B(3)] [Section 198B] [Entire Act] State of Jammu-Kashmir - Subsection Section 198B(3)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)in the case of any other public servant employed in connection with the affairs of the Union or of a State, of the Government concerned.