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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Meghalaya - Subsection

Section 95(2) in Meghalaya Value Added Tax Act, 2003

(2)Every Officer so authorised shall, in the conduct of such investigation, exercise the power conferred by the Code of Criminal Procedure, 1973 upon an Officer in charge of a police station for the investigation of a cognizance offence.