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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(2) in Bihar Lokayukta Act, 2011

(2)The Special Court may, if it is of the opinion that the property provisionally attached had been acquired through corrupt means, make on order for confirmation of attachment of such property till the completion of the proceedings against the public servant in the Special Court.