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Union of India - Section

Section 3 in Prevention of Corruption Act, 1947

3. Offences under Section 165 A of the Penal Code to be cognizable offences.

- An offence punishable under Section 165 A of the Indian Penal Code shall be deemed to be a cognizable offence for the purposes of the Code of Criminal Procedure, 1898 notwithstanding anything to the contrary contained therein.