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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3) in The Maharashtra Opium Smoking Act

(3)Any officer to whom such officer is subordinate may, during the course of the investigation, take over the investigation himself or direct any other officer duly empowered to conduct the same. The officer in conducting the investigation shall have the same powers under sub-sections (1) and (2) as if he were the officer appointed for the area or for the purpose of investigating the said offence.