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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Manipur - Subsection

Section 69(3)(b) in Manipur Goods and Services Tax Act, 2017

(b)in the case of a non-cognizable and bailable offence, the Deputy Commissioner or the Assistant arrested person on bail or otherwise, have the same powers and be subject to the same provisions as an officer-in-charge of a police station.