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[Cites 0, Cited by 0] [Section 498] [Entire Act]

Union of India - Subsection

Section 498(1) in The Income Tax Act, 2025

(1)Save as otherwise provided in this Act, the provisions of Bharatiya Nagarik Suraksha Sanhita, 2023 (including the provisions as to bails or bonds), shall apply to the proceedings before a Special Court and the person conducting the prosecution before the Special Court, shall be deemed to be a Public Prosecutor.