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Rajasthan HC: Whether POC Act Can be Invoked Against Private Person Requires Consideration - (28 Jun 2022)

CRIMINAL

Rajasthan High Court while granting bail to a Chartered Accountant has held that whether or not the provisions of Prevention of Corruption (POC) Act can be invoked against a private person is a question that required consideration.

Tags : RAJASTHAN HIGH COURT   PREVENTION OF CORRUPTION   PRIVATE PERSON  

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