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SC: Not Necessary for Bribery Amount to be Substantial for Drawing Presumption u/s 20 of P&C Act - (28 Nov 2024)

CRIMINAL

Supreme Court while convicting a government servant for taking bribery of Rs. 2000, has observed that, to draw presumption under Section 20 of the Prevention of Corruption Act, 1988 it is not necessary for the bribery amount to be substantial.

Tags : SUPREME COURT   GOVERNMENT SERVANT   BRIBERY  

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