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Karnataka HC: Individual Discharging “Public Duty” by Virtue of Office Answerable to State - (26 Aug 2021)

SERVICE

Karnataka High Court has held that even if an individual is not a public servant, but if he is discharging "public duty" by virtue of his office, he is answerable to the State and public and he comes within the ambit of the Prevention of Corruption Act, 1988.

Tags : KARNATAKA HIGH COURT   INDIVIDUAL DISCHARGING “PUBLIC DUTY”  

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