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Prevention of Corruption Act, 1988 29. Amendment of the Ordinance 38 of 1944 In the Criminal Law Amendment Ordinance, 1944,- (a) in sub-section (1) of section 3, sub-section (1) of sector 9, clause (a) of section 10, sub-section (1) of section 11 and sub-section (1) of section 13, for the words "State Government", wherever they occur, the words "State Government or, as the case may be, the Central Government" shall be substituted; (b) in section 10, in clause (a), for the words " three months", the words "one year" shall be substituted; (c) in the Schedule,- (i) paragraph 1 shall be omitted; (ii) in paragraphs 2 and 4,- (a) after the words "a local authority", the words and figures "or a corporation established by or under a Central, Provincial or State Act, or an authority or a body owned or controlled or aided by Government or a Government company as defined in section 617 of the Companies Act, 1956 or a society aided by such corporation, authority. body or Government company" shall be inserted; (b) after the words "or authority", the words "or corporation or body or Government company or society" shall be inserted; (iii) for paragraph 4A, the following paragraph shall be substituted, namely: - "4A. An offence punishable under the Prevention of Corruption Act, 1988."; (iv) in paragraph 5, for the words and figures "items 2, 3 and 4", the words, figures and letter "items 2, 3, 4 and 4A" shall be substituted.    |
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