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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(2) in The Rajasthan Sales Tax Act, 1994

(2)Every officer so authorised shall, in the conduct of such investigation, exercise the powers conferred by the Code of Criminals Procedure, 1973 (Central Act 2 of 1974) upon the Officer-in-Charge of a Police Station for the investigation of a cognizable offence.