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Kerala HC: Prior Approval Not Necessary When Act of Public Servant is Ex-Facie Criminal - (27 Sep 2021)

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Kerala High Court has ruled that for offences like falsification of accounts, breach of trust and misappropriation of funds or acts which are ex facie criminal, no prior approval as prescribed under section 17A of Prevention of Corruption Act, 1988 is required.

Tags : KERALA HIGH COURT   PRIOR APPROVAL FOR INVESTIGATION  

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