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[Cites 0, Cited by 2] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(c) in The Unlawful Activities (Prevention) Act, 1967

(c)in any case not relatable to clause (a)[or clause (ba)], below the rank of a Deputy Superintendent of Police or a police officer of an equivalent rank, Shall investigate any offence punishable under Chapter IV or VI.