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[Cites 0, Cited by 0] [Section 71(10)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(10)(ii) in Chhattisgarh Minor Mineral Rules, 2015

(ii)Every officer so authorised to conduct such investigation, shall exercise the powers conferred upon the officer-in-charge of a police station by the Code of Criminal Procedure, 1973 (No. 2 of 1974) for the investigation of a cognizable offence;