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[Cites 0, Cited by 7] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(d) in The Central Vigilance Commission Act, 2003

(d)inquire or cause an inquiry or investigation to be made into any complaint against any official belonging to such category of officials specified in sub-section (2) wherein it is alleged that he has committed an offence under the Prevention of Corruption Act, 1988 (49 of 1988) and an offence with which a public servant specified in sub-section (2) may, under the Code of Criminal Procedure, 1973 (2 of 1974), be charged at the same trial;