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SC: All Investigative Powers Vested in Officer Vested in Officers Designated Under NDPS Act - (30 Oct 2020)

NARCOTICS

Supreme Court has observed that all the investigative powers vested in an officer in charge of a police station under the Code of Criminal Procedure, 1973, including the power to file a charge-sheet, are vested in the officers designated under section 53 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) when dealing with an offence under the NDPS Act.

Tags : SUPREME COURT   OFFICERS DESIGNATED UNDER NDPS ACT  

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