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State of Odisha - Section

Section 2 in The Authority of Orissa State Government under Dangerous Drugs Act, 1930

2.

Invest under Section 30 of the said Act all officers of the Excise Department not below the rank of Sub-Inspector with the powers of an officer-in-charge of a police-station for the investigation of offences under the said Act to be exercised within the limits to their respective jurisdictions;