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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Manipur - Subsection

Section 83(2) in Manipur Value Added Tax Act, 2004

(2)Every officer so authorized shall, in the conduct of such investigation, exercise the power conferred by the Code of Criminal Procedure, 1973 upon an officer in charge of a police station for the investigation of a cognizable offence.