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Conviction Upheld by Bombay High Court 13 years After MTNL Employee Took Rs-500 Bribe - (06 Aug 2015)

Bombay High Court has upheld the conviction of an MTNL employee who had taken the money from a phone booth owner for reducing his bank guarantee amount. He will have to serve a sentence of one year.

Tags : BOMBAY HIGH COURT   CONVICTION   MTNL   BRIBE  

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