Power to investigate offences | Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016 | Bare Acts | Law Library

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The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016

45. Power to investigate offences.-

Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), a police officer not below the rank of Inspector of Police shall investigate any offence under this Act.

Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016

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