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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(e) in The Jharkhand Special Courts Act, 2016

(e)"Offence" means an offence of criminal misconduct which attracts application of Section13(1)(e) of the Act (49 of 1988) either independently or in combination with any other provision of the Act (49 of 1988) or any of the provision of Indian Penal Code (i860);