Citation Codes Equivalent Citations citation codes Case Number C.W.J.C No. 1656 of 1995 (R) and C.W.J.C Nos. 459, 541, 602, 675, 687, 1617, 1642, 1644, of 1996 (R) Judges S.N Jha S.J Mukhopadhaya, JJ. Acts Prevention of Corruption Act, 1947 (Act 2 of 1947),(ii) Punishable under Sections 403, 406, 407, 408, 409, 411, 412, 413, 414, 417, 469, 471 and 477 A of the Indian Penal Code (Act 45 of 1860); and(iii) Attempts, SECTION 6 A DELHI SPECIAL POLICE ESTABLISHMENT ACT 1946 Rule 6(1) of the Bihar Contingency Fund Rules, 1993, DELHI SPECIAL POLICE ESTABLISHMENT ACT 1946 Article 206.7. From the provisions referred provisions of the Bihar Financial Rules Rule 239 of the Rules of Procedure Section 9 of the U.P Sales Tax Act, provisions of Section 173(8) Cr. P.C, provisions of Articles 203 and 204 Bihar Contingency Fund Act, 1950, Income-tax Act, Wealth-tax Act PREVENTION OF CORRUPTION ACT SECTION 6 INTEREST ACT See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account