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[Cites 0, Cited by 0] [Section 4G] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4G(b) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(b)an offence punishable under section 4-F, shall be punishable with imprisonment for a term which shall be not less than two years but which may extend to seven years and shall also be liable to fine.