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[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(2) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(2)Every officer so authorised shall, in the conduct of such investigation, exercise all 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.