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State of Sikkim - Section

Section 27 in Sikkim Anti Drugs Act, 2006

27. Powers to invest officers of certain departments with powers of an officer-incharge of a police station.

- The Government may, by notification published in the Official Gazette, invest any officer of the department of drugs control, excise or any other department or any class of such officers with the powers of an officer-in-charge of a police station for the investigation of offences under this Act:Provided where a police officer is authorized, such officer shall not be below the rank of Deputy Superintendent of Police.