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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Gujarat - Subsection

Section 7A(2) in The Gujarat Police Act, 1951

(2)Such investigating police wing shall investigate the serious crimes such as offence punishable under Chapter XII, XVI, XVII of the Indian Penal Code, Offences of Terrorist Activities, Cyber Offences, Inter as of 1860 (45 of 1860). State Offences and such other offences as the State Government may, by an order, direct.