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[Cites 0, Cited by 66] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The National Investigation Agency Act, 2008

(5)Notwithstanding anything contained in this section, if the Central Government is of the opinion that a Scheduled Offence has been committed which is required to be investigated under this Act, it may, suo motu, direct the Agency to investigate the said offence.