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The Prevention of Terrorism Act, 2002 51. Officers competent to investigate offences under this Act.- Notwithstanding anything contained in the Code, no police officer,- a. in the case of the Delhi Special Police Establishment, below the rank of a Deputy Superintendent of Police or a police officer of equivalent rank; b. in the metropolitan areas of Mumbai, Kolkata, Chennai and Ahmadabad and any other metropolitan area notified as such under sub-section (1) of section 8 of the Code, below the rank of an Assistant Commissioner of Police; c. in any other case not relatable to clause (a) or clause (b), below the rank of a Deputy Superintendent of Police or a police officer of an equivalent rank, shall investigate any offence punishable under this Act.    |
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