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[Cites 0, Cited by 24] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Prevention of Corruption Act, 1988

(2)Nothing in sub-section (1) shall apply to a person, if that person, after informing a law enforcement authority or investigating agency, gives or promises to give any undue advantage to another person in order to assist such law enforcement authority or investigating agency in its investigation of the offence alleged against the later.