Section 5(1)(d) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

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State of Jammu-Kashmir - Subsection

Section 5(1)(d) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(d)if he, by corrupt or illegal means or by otherwise abusing his position as public servant obtains for himself or for any other person any valuable thing or pecuniary advantage; or

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State of Jammu-Kashmir - Subsection

Section 5(1)(d) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]