Section 29 in The Prevention of Corruption Act, 1988
29. Amendment of the Ordinance 38 of 1944.
- In the Criminal Law Amendment Ordinance, 1944,(a)in sub-section (1) of section 3, sub-section (1) of section 9, clause (a) of section 10, sub-section (1) of section 11 and sub-section (1) of section 13, for the words State Government, wherever they occur, the words State Government or, as the case may be, the Central Government shall be substituted.(b)in section 10, clause (a), for the words, three months, the words one year shall be substituted;(c)in the Schedule,(i)paragraph 1 shall be omitted;(ii)in paragraphs 2 and 4,(a)after the words a local authority, the words and figures or a corporation established by or under a Central, Provincial or State Act, or an authority or a body owned or controlled or aided by Government or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956) or a society aided by such corporation, authority, body or Government company shall be inserted;(b)after the words or authority, the words or corporation or body or Government company or society shall be inserted;(iii)for paragraph 4-A, the following paragraph shall be substituted, namely:
