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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(6) in Bharatiya Nagarik Suraksha Sanhita, 2023

(6)Nothing in this section shall preclude the State Government from conferring, under any law for the time being in force, on a Commissioner of Police all or any of the powers of an Executive Magistrate.[Similar to Section 20 from Old CrPC-Also Refer]