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

State of Jammu-Kashmir - Subsection

Section 8(1)(e) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(e)review the progress of investigations conducted by the [Anti-Corruption Bureau] [Substituted 'Vigilance Organization' by Governor Act No. 21 of 2018, dated 25.10.2018.] into offences alleged to have been committed under the Prevention of Corruption Act, Samvat 2006 or the public servant may, under the Code of Criminal Procedure, 1989, be charged at the same trial;