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[Cites 0, Cited by 6] [Section 86(2)] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(2)(a) in The Bihar Value Added Tax Act, 2005

(a)The State Government may, by an order published in the Official Gazette, vest an officer of the Bureau of Investigation with the powers of an officer in-charge of a police station under the Code of Criminal Procedure, 1973 (2 of 1974) and with such other powers under different Acts, as it may consider necessary.