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Section 4(1) in The Prevention Of Corruption Act, 1988 [
"Section 4"
] [
"Complete Act"
]
Citedby 65 docs - [
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The State vs Abhey Singh on 15 October, 1956
Sardarkhan Rahimkhan Pathan vs State Of Maharashtra on 16 December, 1981
S. N. Bose vs State Of Bihar on 26 March, 1968
B. G. Goswami vs Delhi Administration on 4 May, 1973
Manmal Bhutoria vs The State Of West Bengal And Ors. on 14 July, 1972
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Central Government Act
(1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 .), or in any other law for the time being in force, the offences specified in sub- section (1) of section 3 shall be tried by special Judges only.