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[Cites 0, Cited by 56] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Prevention of Corruption Act, 1988

(3)When trying any case, a special Judge may also try any offence, other than an offence specified in section 3, with which the accused may, under the Code of Criminal Procedure, 1973 (2 of 1974), be charged at the same trial.