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[Cites 0, Cited by 1] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(c) in The Prevention of Corruption Act, 1988

(c)a person is said to be associated with the commercial organisation, if such person performs services for or on behalf of the commercial organisation irrespective of any promise to give or giving of any undue advantage which constitutes an offence under sub-section (1).