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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(f) in Andhra Pradesh Special Courts Act, 2016

(f)"Offence" means an offence of criminal misconduct which attracts application of Section 13(l)(e) of the Prevention of Corruption Act 1988 either independendy or in combination with any other provision of the Prevention of Corruption Act 1988 or any of the provision of Indian Penal Code, 1860.