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[Cites 0, Cited by 9] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Code of Criminal Procedure, 1973

(1)In conferring powers under this Code, the High Court or the State Government, as the case may be, may, by order, empower persons specially by name or in virtue of their offices or classes of officials generally by their official titles.