LexSection 28 — Act to be in addition to any other law.
The Prevention of Corruption Act, 1988
The provisions of this Act shall be in addition to, and not in derogation of, any otherlaw for the time being in force, and nothing contained herein shall exempt any public servant from any proceeding which might, apart from this Act, be instituted against him.Open in Lexace · Ask the AI about this section