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[Cites 0, Cited by 15] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(3) in The Code of Criminal Procedure, 1973

(3)If an investigation under sub-section (1) is made by a person not being a police officer, he shall have for that investigation all the powers conferred by this Court on an officer-in-charge of a police station except the power to arrest without warrant.