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[Cites 0, Cited by 1763] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Prevention of Corruption Act, 1988

(1)A special Judge may take cognizance of offences without the accused being committed to him for trial and, in trying the accused persons, shall follow the procedure prescribed by the Code of Criminal Procedure, 1973 (2 of 1974), for the trial of warrant cases by the Magistrates.