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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Tripura - Subsection

Section 79(2) in Tripura Value Added Tax Act, 2004

(2)Every officer so authorized shall, in the conduct of such investigation, exercise the power conferred by the Code of Criminal Procedure, 1973, upon an officer-in-charge of a police station for the investigation of a cognizable offence.