Section 6A in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
6A. Particulars in a charge in relation to an offence under section 5(1) (c)
Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, when an accused is charged with an offence under clause (c) of sub-section (1) of section 5, it shall be sufficient to describe in the charge the property in respect of which the offence is alleged to have been committed and the dates between which the offence is alleged to have been committed without specifying particular items or exact dates and the charge so framed shall be deemed to be a charge of an offence within the meaning of section 234 of the Code:Provided that the time included between the first and last of such dates shall not exceed one year.
