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Report No. 166

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

The provisions of this Act shall be in addition to the provisions of the Prevention of Corruption Act, 1988, Criminal Law Amendment Ordinance 38 of 1944 and the Prevention of Money Laundering Act. Any proceeding taken under any of the said enactments shall not preclude the competent authority under this Act from taking any action or initiating any proceedings under this Act.



The Corrupt Public Servants (Forfeiture of Property) Bill Back




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