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SC: Once Court Orders Investigation u/S 156(3) of CrPC, Prior Sanction under PC Act Not Needed - (03 Mar 2025)

CRIMINAL

Supreme Court has observed that once court has directed investigation under Section 156(3) of Code of Criminal Procedure, 1973(CrPC), there is no need of prior sanction under Section 17 of the Prevention of Corruption Act, 1988.

Tags : SUPREME COURT   PRIOR SANCTION   INVESTIGATION  

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