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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 155(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)Any police officer receiving such order may exercise the same powers in respect of the investigation (except the power to arrest without warrant) as an officer-in-charge of a police station may exercise in a cognizable case.