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SC: ‘Known Sources of Income' Means Sources Known to Prosecution And Not to Accused - (06 Sep 2022)

CRIMINAL

Supreme Court has held that term ‘known sources of income’ in Section 13(1)(e) of the Prevention of Corruption Act, 1988 would mean the sources known to the prosecution and not the sources known to the accused.

Tags : SUPREME COURT   PREVENTION OF CORRUPTION   SOURCES OF INCOME  

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