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[Cites 0, Cited by 3] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Prevention of Corruption Act, 1988

(2)For the removal of doubts, it is hereby declared that for the purposes of any such law as is referred to in sub-section (1), the Court of a special Judge shall be deemed to be a Court of ordinary criminal justice.