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[Cites 0, Cited by 2] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(ii) in The Prevention of Corruption Act, 1988

(ii)the court has not dismissed the complaint under section 203 of the Code of Criminal Procedure, 1973 and directed the complainant to obtain the sanction for prosecution against the public servant for further proceeding: