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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Daman and Diu - Subsection

Section 92(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Every officer or person so authorised 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.