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SC: NIA has Power to Investigate Unscheduled Offences Connected with Scheduled Offences - (17 Dec 2024)

CRIMINAL

Supreme Court has held that if an unscheduled offence is connected with a scheduled offence under the National Investigation Agency Act, 2008 then the National Investigation Agency shall have the power to investigate the unscheduled offence.

Tags : SUPREME COURT   NATIONAL INVESTIGATION AGENCY   UNSCHEDULED OFFENCES  

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