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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Sikkim - Subsection

Section 69(2) in Sikkim Shops and Commercial Establishments Act, 1983

(2)For the purpose of investigation of offences under this Act an Inspector shall have the same powers as an Officer-in-charge of a police station has under the Code of Criminal Procedure 1898 (5 of 1898), for investigation of cognizable offences except that he shall not have the power of arrest.