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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(c) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(c)"corruption" includes anything made punishable under Chapter IX of the Indian Penal Code (Central Act No. 45 of 1860) or under the Prevention of Corruption Act, 1988 (Central Act No 49 of 1988);