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Orissa HC: If Impugned Act Has Nexus With Duty Sanction Must be Obtained to Prosecute Public Servant - (04 Nov 2022)

CRIMINAL

Orissa High Court has held that sanction must be obtained under Section 197 of Criminal Procedure Code if impugned act of public servant has a reasonable nexus with his official duty.

Tags : ORISSA HIGH COURT   SANCTION   OFFICIAL DUTY  

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