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[Section 171B] [I.P.C.]
Central Government Act
Section 171B(3) in The Indian Penal Code, 1860
(3) A person who obtains or agrees to accept or attempts to obtain a gratification shall be deemed to accept a gratification, and a person who accepts a gratification as a motive for doing what he does not intend to do, or as a reward for doing what he has not done, shall be deemed to have accepted the gratification as a reward.