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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(2) in The Rajasthan Minor Mineral Concession Rules, 1986

(2)Every officer so authorised shall in the conduct of such investigations, exercise the powers conferred by the Code of Criminal Procedure, upon an officer incharge of a police station for the investigation of a cognizable offence.