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The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 18. Amendment of section 197. In section 197 of the Code of Criminal Procedure, after sub-section (I), the following Explanation shall be inserted, namely:— "Explanation.—For the removal of doubts it is hereby declared that no sanction shall be required in case of a public servant accused of any offence alleged to have been committed under section 166A, section 166B, section 354, section 354A, section 354B, section 354C, section 3540, section 370, section 375, section 376, section 376A, section 376C, section 3760 or section 509 of the Indian Penal Code.".    |
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