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AIR 2010 SUPREME COURT 584
::2009 AIR SCW 7152
Supreme Court Of India
(From : Bombay)*
Hon'ble Judge(s):
R. V. Raveendran,
Sudershan Reddy
, JJ
Prevention of Corruption Act (49 of 1988) , S.19, S.12— Sanction for prosecution - S.19 specifically omits S.12 from its purview - No previous sanction is therefore required in cases of offence punishable u/S.12. 2007 ABR (DOC) 90 : 2007 (1) Crimes 132 (Bom), Reversed. (Para 14 18)
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