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[Cites 0, Cited by 131] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(c) in The Prevention of Corruption Act, 1988

(c)no Court shall stay the proceedings under this Act on any other ground and no Court shall exercise the powers of revision in relation to any interlocutory order passed in any inquiry, trial, appeal or other proceedings.