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 0] [Section 16] [Entire Act] State of Himachal Pradesh - Subsection Section 16(ii) in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 (ii)manipulates issue of fictitious transit passes with a view to give benefit to any person or for causing wrongful loss to the Government Department.
