Section 26th in The Maharashtra Government Servants Inquiries (Evidence Of Corruption) Act, 1965
26th. October 1965.
An Act to make better provision for dealing with corruption among public servants.WHEREAS it is necessary to make provision for the more effective dealing with public servants accused of corruption, and for that purpose to provide for a presumption of misconduct in certain circumstances; It is hereby enacted in the Sixteenth Year of the Republic India as follows :—
