Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 182] [Entire Act] Union of India - Subsection Section 182(a) in The Indian Penal Code, 1860 (a)to do or omit anything which such public servant ought not to do or omit if the true state of facts respecting which such information is given were known by him, or
