Section 4(3) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(3)Notwithstanding anything contained in sub-sections (1) and (2), the Court may decline to draw the presumption referred to in either of the said sub-sections, if the gratification or thing aforesaid is, in its opinion, so trivial that no inference of corruption may fairly be drawn.
