Section 171E — Punishment for bribery.

Indian Penal Code, 1860
Whoever commits the offence of bribery shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both: Provided that bribery by treating shall be punished with fine only. Explanation .—"Treating" means that form of bribery where the gratification consists in food, drink, entertainment, or provision.
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