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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Gujarat - Subsection

Section 88(2) in The Gujarat Value Added Tax Act, 2003

(2)Every Officer or person so authorized shall, in the conduct of such investigation, exercise the powers conferred by the Code of Criminal Procedure, 1973(2 of 1974) upon an officer in-charge of a police station for the investigation of a cognizable offence