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[Cites 0, Cited by 637] [Section 195(1)] [Section 195] [Entire Act]

Union of India - Subsection

Section 195(1)(a) in The Code of Criminal Procedure, 1973

(a)
(i)of any offence punishable under sections 172 to 188 (both inclusive) of the Indian Penal Code (45 of 1860), or
(ii)of any abetment of, or attempt to commit, such offence, or
(iii)of any criminal conspiracy to commit such offence, except on the complaint in writing of the public servant concerned or other public servant to whom he is administratively subordinate;