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Del. HC: Insolvency Professional Doesn’t Fall within Meaning of “Public Servant” under the PC Act - (20 Dec 2023)

CRIMINAL

Delhi High Court has held that Insolvency Professional does not fall within the meaning of “public servant” as prescribed in any of the clauses of sub-section (c) of section 2 of the Prevention of Corruption Act, 1988.

Tags : DELHI HIGH COURT   INSOLVENCY PROFESSIONAL   PREVENTION OF CORRUPTION ACT   PUBLIC SERVANT  

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