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

State of Jammu-Kashmir - Subsection

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

(e)Where a public servant induces a person erroneously to believe that his influence with the Government has obtained a title for that person and thus induces that person to give the public servant, money or any other gratification as a reward for this service, the public servant has committed an offence under this section.