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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Every officer so authorised shall, in the conduct of such investigation, exercise the powers conferred by the Code of Criminal Procedure, 1973 upon an officer in charge of a police station for the investigation of a cognizable offence.