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Delhi HC: Prior Sanction Not Required Where Cognizance Preceded 2018 PC Act Amendment - (07 Aug 2026)

CRIMINAL

Delhi High Court held that the 2018 amendment to Section 19 of the Prevention of Corruption Act applies prospectively and does not affect cases where courts had already taken cognizance before July 26, 2018, meaning no prior sanction is required in such cases.

Tags : PREVENTION OF CORRUPTION ACT; SANCTION; COGNIZANCE  

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