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[Cites 0, Cited by 21] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in Prevention of Corruption Act, 1947

(a)in the case of a person who is employed in connection with the affairs of the Union and is not removable from his office gave by or with the sanction of the Central Government, of the Central Government;