Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter III	Power Of Courts
32	Mode of conferring powers
Description	(1) In conferring powers under this Code, the High Court or the State Government, as the case may be, may, by order, empower persons specially by name or in virtue of their offices or classes of officials generally by their official titles. (2) Every such order shall take effect from the date on which it is communicated to the person so empowered.