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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Mizoram - Subsection

Section 61(a) in Mizoram Police Act, 2011

(a)the Commissioner of Police shall exercise the powers and duties of an Executive Magistrate under such provisions of the Code of Criminal Procedure 1973 (Act No 2 of 1974), and such other Acts, as may be specified in addition to the normal police powers and duties exercised by the District Superintendent of Police.