Prevention of Corruption Act 1988 Section 28



 

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Section 28 - Short title and extent
 

 

28. Act to be in addition-to any other law.

The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time beings in force, and nothing contained herein shall exempt any public servant from any proceeding, which might, apart from this Act, be instituted against him.
 

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