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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(2) in The Maharashtra Prohibition Act

(2)An officer empowered under sub-section (1) shall in the conduct of such investigation exercise the powers conferred by the Code of Criminal Procedure, 1898 (V of 1898.) upon an officer in charge of a Police Station for the investigation of congnizable offences.