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[Cites 0, Cited by 2] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(c) in The Central Vigilance Commission Act, 2003

(c)inquire or cause an inquiry or investigation to be made on a reference made by the Central Government wherein it is alleged that a public servant being an employee of the Central Government or a corporation established by or under any Central Act, Government company, society and any local authority owned or controlled by that Government, has committed an offence under the Prevention of Corruption Act, 1988 (49 of 1988), or an offence with which a public servant may, under the Code of Criminal Procedure, 1973 (2 of 1974), be charged at the same trial;