Report No. 254

The Prevention of Corruption (Amendment) Bill, 2013

Contents
Chapter I	Background to the Report
A.	History of Anti-Corruption Law in India
B.	The Proposed Amendments to the PC Act, 1988
C.	Mandate of the Present Law Commission
Chapter II	Analysis of Section 7 of the 2013 Bill
	Analysis of Section 7 of the 2013 Bill
A.	Section 7: Definitions and Use of Language
B.	Section 7(1) of the 2013 Bill
C.	Section 7(2) of the 2013 Bill
7.	Offence relating to public servant being bribed
Chapter III	Analysis of Section 8 of the 2013 Bill
	Analysis of Section 8 of the 2013 Bill
A.	Sections 8(a) and (b) of the 2013 Bill
B.	Explanation to Section 8 of the 2013 Bill
8.	Offence relating to bribing a public servant
Chapter IV	Analysis of Sections 9 and 10 of the 2013 Bill
	Analysis of Sections 9 and 10 of the 2013 Bill
A.	Section 9 of the 2013 Bill
B.	Section 10 of the 2013 Bill
9.	Offences relating to bribing a public servant by a commercial organisation
10.	Person in charge of commercial organisation to be guilty of offence
Chapter V	Analysis of Section 11 of the 2013 Bill
	Analysis of Section 11 of the 2013 Bill
Chapter VI	Analysis of Sections 12 and 15 of the 2013 Bill
	Analysis of Sections 12 and 15 of the 2013 Bill
Chapter VII	Analysis of Section 17A(1) of the 2013 Bill
	Analysis of Section 17A(1) of the 2013 Bill
Chapter VIII	Analysis of Sections 18A-I of the 2013 Bill
	Analysis of Sections 18A-I of the 2013 Bill
	Chapter IVA: Attachment and Forfeiture of Property