(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, 1973 (2 of 1974)] [Substituted 'the Code of Criminal Procedure, 1898 (V of 1898)' by Gujarat Act No. 9 of 2017, dated 16.3.2017.], upon an officer-in-charge of a police station for the investigation of cognizable offences.
