Section 4(4) in The Prevention of Corruption Act, 1988
(4)[ Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the trial of an offence shall be held, as far as practicable, on day-to-day basis and an endeavour shall be made to ensure that the said trial is concluded within a period of two years:Provided that where the trial is not concluded within the said period, the special Judge shall record the reasons for not having done so:Provided further that the said period may be extended by such further period, for reasons to be recorded in writing but not exceeding six months at a time; so, however, that the said period together with such extended period shall not exceed ordinarily four years in aggregate.] [Substituted by Act No. 16 of 2018, dated 26.7.2018.]
