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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The East Punjab Drugs (Control) Act, 1949

(1)No person other than a police officer not below the rank of a Sub-Inspector of Police or other officer of corresponding rank authorised in this behalf by the [State] Government by notification, shall investigate any offence under this Act.