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[Cites 0, Cited by 36] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Delhi Special Police Establishment Act, 1946

(1)The Central Government may by order extend to any area (including Railway areas), in a State, not being a Union Territory the powers and jurisdiction of members of the Delhi Special Police Establishment for the investigation of any offences or classes of offences specified in a notification under section 3.