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Section 19(1)(a) in The Prevention Of Corruption Act, 1988 [
"Section 19(1)"
] [
"Section 19"
] [
"Complete Act"
]
Citedby 3 docs
Sukhdev Singh Jamwal vs State Of Maharashtra on 17 August, 2004
Pravin Kumar vs The State on 24 February, 2005
A.D. Khadtare vs Union Of India (Uoi) And Ors. on 17 July, 2001
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Central Government Act
(a) in the case of a person who is employed in connection with the affairs of the Union and is not removable from his office save by or with the sanction of the Central Government, of that Government;