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[Cites 0, Cited by 2] [Section 17A(1)] [Section 17A] [Entire Act]

Union of India - Subsection

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

(b)in the case of a person who is or was employed, at the time when the offence was alleged to have been committed, in connection with the affairs of a State, of that Government;