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

State of Jammu-Kashmir - Subsection

Section 2(2)(e) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(e)'corruption' includes anything made punishable as punishable as such under Chapter IX of the Jammu and Kashmir State Ranbir Penal Code, Samvat 1989, or under the Jammu and Kashmir Prevention of Corruption Act, Samvat 2006 or any other law in force ;