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

State of Rajasthan - Subsection

Section 2(e) in Rajasthan Special Courts Act, 2012

(e)"offence" means an offence of criminal misconduct which attracts application of section 13(1) (e) of the Act either independently or in combination with any other provision of the Act or any of the provision of Indian Penal Code, 1860 (Central Act No. 45 of 1860);