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Kar. HC: PoC Act Provides Two Fold Protection to Public Servants - (11 Oct 2023)

CRIMINAL

Karnataka High Court has held that PoC Act has conferred a two-fold protection to public servants for offences under the Act; firstly, a prior approval is needed under Section 17A to conduct the investigation, and secondly, where sanction to prosecute the public servant is required under Section 19.

Tags : KARNATAKA HIGH COURT   PREVENTION OF CORRUPTION ACT   PUBLIC SERVANT   PROTECTION  

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