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

State of Jammu-Kashmir - Subsection

Section 8(1)(a) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(a)exercise superintendence over the functioning of the [Anti-Corruption Bureau] [Substituted 'Vigilance Organization' by Governor Act No. 21 of 2018, dated 25.10.2018.] in so far as it relates to the investigation of offences alleged to have been committed under the Prevention of Corruption Act, Samvat 2006 or an offence with which a public servant specified in sub-section (2) may, under the Code of Criminal Procedure, 1989 be charged at the same trial;