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[Cites 0, Cited by 6] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(2)The State Government may, by notification published in the Official Gazette, invest any officer of the department of drugs control, revenue or 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.