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Ker. HC: Non-Compliance with Vigilance Manual Directions Doesn't Vitiate Probe - (26 Mar 2024)

CRIMINAL

Kerala High Court while observing that the Vigilance Manual is not a statute and was not enacted by the legislature has held that mere non-compliance with the directions provided therein for investigating officers would not vitiate an investigation.

Tags : KERALA HIGH COURT   VIGILANCE MANUAL  

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