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[Cites 0, Cited by 40] [Section 197(1)] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(1)(b) in The Code of Criminal Procedure, 1973

(b)in the case of a person who is employed or, as the case may be, was at the time of commission of the alleged offence employed, in connection with the affairs of a State of the State Government :