Section 2 in THE MADHYA PRADESH SPECIAL POLICE ESTABLISHMENT ACT, 1947
2. Constitution and powers of Special Police Establishment :-
(1)Notwithstanding anything contained in the Police Act, 1861, the State Government may constitute a special police force to be called(Madhya Pradesh) Special Police Establishment for the investigation of offences notified under section 3.Explanation – In this Section 'Investigation' shall have the same meaning as defined in Section 2 of the Code of Criminal Procedure, 1973 (No.2 of
