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[Cites 0, Cited by 0] [Section 435(1)] [Section 435] [Entire Act]

Union of India - Subsection

Section 435(1)(c) in The Code of Criminal Procedure, 1973

(c)which was committed by a person in the service of the Central Government while acting or purporting to act in the discharge of his official duty, shall not be exercised by the State Government except after consultation with the Central Government.