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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(2)Where any additional functions are conferred on the Vigilance Commissioner, he shall exercise the same powers and discharge the same functions in respect of the said functions as he would in the case of any investigation under the Act and the provisions of this Act shall apply accordingly.