Section 2(2)(a) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

(a)a person who is or has been a member of either House of State Legislature or a member (including Minister of State) of the Council of Ministers;

Legal Document View