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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(e) in The Central Vigilance Commission Act, 2003

(e)review the progress of investigations conducted by the Delhi Special Police Establishment into offences alleged to have been committed under the Prevention of Corruption Act, 1988 (49 of 1988) or the public servant may, under the Code of Criminal Procedure, 1973 (2 of 1974), be charged at the same trial;