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JKL HC: Offences Under PoC Act can be Invoked Against Person Discharging Public Duty - (27 Sep 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that offences under Prevention of Corruption (PoC) Act can be invoked not only against a public servant but also against a person, who by virtue of his office has been discharging 'public duty'.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PREVENTION OF CORRUPTION   PUBLIC DUTY  

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