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[Cites 0, Cited by 2] [Section 171B(1)] [Section 171B] [Entire Act]

Union of India - Subsection

Section 171B(1)(ii) in The Indian Penal Code, 1860

(ii)accepts either for himself or for any other person any gratification as a reward for exercising any such right or for inducing or attempting to induce any other person to exercise any such right; commits the offence of bribery: Provided that a declaration of public policy or a promise of public action shall not be an offence under this section.