Section 8 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
8. Statement by bribe-giver not to subject him to prosecution
Notwithstanding anything contained in any law for the time being in force a statement made by a person in any proceeding against a public servant for an offence under section 4-A and section 4-E of this Act, or under sub-section (2) or sub-section (3) of section 5 of this Act, that he offered or agreed to offer any gratification (other than legal remuneration) or any valuable thing to the public servant, shall not subject such person to a prosecution under section 4-F of this Act.
