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[Cites 0, Cited by 0] [Section 53(9)] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(9)(ii) in Chhattisgarh Minor Mineral Rules, 1996

(ii)Every officer so authorised shall in conduct of such investigation exercise the powers conferred upon the officer-in-charge of a police station by the Code of Criminal Procedure for the investigation of a cognizable offence.