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[Cites 0, Cited by 2] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in The Central Vigilance Commission Act, 2003

(a)exercise superintendence over the functioning of the Delhi Special Police Establishment insofar as it relates to the investigation of offences alleged to have been committed under the Prevention of Corruption Act, 1988 (49 of 1988), or an offence with which a public servant specified in sub-section (2) may, under the Code of Criminal Procedure, 1973 (2 of 1974), be charged at the same trial;