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[Cites 0, Cited by 0] [Section 265A] [Entire Act]

Union of India - Subsection

Section 265A(2) in The Criminal Law (Amendment) Act, 2005

(2)For the purposes of sub- section (1), the Central Government shall, by notification, determine the offences under the law for the time being in force which shall be the offences affecting the socio- economic condition of the country.