Report No. 166
1. Short title, extent and commencement.-
(1) This Act may be called the Corrupt Public Servants (Forfeiture of Property) Act, 1999.
(2) It extends to the whole of India.
(3) It shall come into force on such day as may be specified by the Central Government in the Official Gazette but such day shall not be later than three months from the day on which the President accords his assent to this measure.
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