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[Cites 0, Cited by 20] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The National Investigation Agency Act, 2008

(2)The administration of the Agency shall vest in an officer designated as the Director-General appointed in this behalf by the Central Government who shall exercise in respect of the Agency such of the powers exercisable by a Director-General of Police in respect of the police force in a State, as the Central Government may specify in this behalf.