Section 8 in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
8. [ Statement by bribe-giver not to subject him to prosecution. [Section 8 inserted by Act II of 1958. (It was omitted by Act III of 2007).]
- Notwithstanding anything contained in any law for the time being in force a statement made by a person in any proceeding against a public servant for an offence under [the provisions of this Act] or under sub-section (2) or [sub-section (3)] [Substituted 'sub-section (4)' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.] of section 5 of this Act, that he offered or agreed to offer any gratification (other than legal remuneration) or any valuable thing to the public servant, shall not subject such person to a prosecution under section [4-F of this Act] [Substituted '165-A of the said Code' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.]
