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

State of Jammu-Kashmir - Subsection

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

(c)inquire or cause an inquiry or investigation to be made on a reference made by the Government wherein it is alleged that a public servant being an employee of the Government or a corporation established in the State by or under, any Central Act or the Act of State Legislature, Government company, society and any local authority owned or controlled by the Government, has committed an offence under the Prevention of Corruption Act, Samvat 2006 or an offence with which a public servant may, under the Code of Criminal Procedure, 1989 be charged at the same trial;