Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(d) in The Orissa Special Courts Act, 2006 (d)"offence" means an offence of criminal misconduct within the meaning of clause (e) of Sub-section (1) of Section 13 of the Prevention of Corruption Act, 1988;
