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The Lokpal and Lokayuktas Act, 2013 Part III Amendments to the Prevention of Corruption Act, 1988 (49 OF 1988) 1. Amendment of sections 7, 8, 9 and 12. In sections 7, 8, 9 and section 12,- a. for the words "six months", the words "three years" shall respectively be substituted; b. for the words "five years", the words "seven years" shall respectively be substituted. 2. Amendment of section 13. In section 13, in sub-section (2 ),- a. for the words "one year", the words "four years" shall be substituted; b. for the words "seven years", the words "ten years" shall be substituted. 3. Amendment of section 14. In section 14,- a. for the words "two years", the words "five years" shall be substituted; b. for the words "seven years", the words "ten years" shall be substituted. 4. Amendment of section 15. In section 15, for the words "which may extend to three years", the words "which shall not be less than two years but which may extend to five years" shall be substituted. 5. Amendment of section 19. In section 19, after the words "except with the previous sanction", the words "save as otherwise provided in the Lokpal and Lokayuktas Act, 2013" shall be inserted.    |
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