The Delhi Special Police Establishment Act, 1946
3. Offences to be investigated by special police establishment.-
The Central Government may, by notification in the Official Gazette, specify the offences or classes of offences 1*** which are to be investigated by the Delhi Special Police Establishment.
1. The words "committed in connection with matters concerning Departments of the Central Government" omitted by Act 26 of 1952, s. 5.
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