Laws - Prevention of Corruption Act, 1988

Prevention of Corruption Act1988

Criminal Law Judgement CDs & Other Indian Law CDs

CONTENTS

Sections	Particulars
	CHAPTER I: PRELIMINARY
1	Short title and extent.
2	Definitions.
3	Power to appoint special Judges.
4	Cases triable by special Judges.
5	Procedure and powers of special Judge.
6	Power to try summarily.
7	Public servant taking gratification other than legal remuneration in respect of an official act.
8	Taking gratification, in order, by corrupt or illegal means, to influence public servant.
9	Taking gratification for exercise of personal influence with public servant.
10	Punishment for abetment by public servant of offences defined in Section 8 or 9.
11	Public servant obtaining valuable thing, without consideration from person concerned in proceeding or business transacted by such public servant.
12	Punishment for abetment of offences defined in Section 7 or 11.
13	Criminal misconduct by a public servant.
14	Habitual committing of offence under Sections 8, 9 and 12. -Whoever habitually commits.
15	Punishment for attempt.
16	Matters to be taken into consideration for fixing Fine.
17	Persons authorised to investigate.
18	Power to inspect bankers' books.
19	Previous sanction necessary for prosecution.
20	Presumption where public servant accepts gratification other than legal remuneration.
21	Accused person to be a competent witness.
22	The Code of Criminal Procedure, 1973 to apply subject to certain modifications.
23	Particulars in a charge in relation to an offence under Section 13. (1) (c).
24	Statement by bribe-giver not to subject him to prosecution.
25	Military, Naval and Air force or other law not to be, affected.
26	Special Judges appointed under Act 46 of 1952 to be special Judges appointed under this Act.
27	Appeal and revision.
28	Act to be in addition-to any other law.
29	Amendment of Ordinance 38 of 1944.
30	Repeal and saving.
31	Omission of certain sections of Act 45 of 1860.