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[Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(1)(c) in The Prevention of Corruption Act, 1988

(c)in the case of any other person, of the authority competent to remove him from his office, at the time when the offence was alleged to have been committed: