National Investigation Agency Act, 2008
राष्ट्रीय अन्वेषण अभिकरण अधिनियम, 2008
An Act to constitute an investigation agency at the national level to investigate and prosecute offences affecting the sovereignty, security and integrity of India, security of State, friendly relations with foreign States and offences under Acts enacted to implement international treaties, agreements, conventions and resolutions of the United Nations, its agencies and other international organisations and for matters connected therewith or incidental thereto.
- Act number
- Act 34 of 2008
- Year
- 2008
- Enacted on
- 31-12-2008
- In force from
- 31-12-2008
- Jurisdiction
- Central Act (India)
- Subjects
- Defence And National Security, Criminal Procedure
Read the full text of National Investigation Agency Act, 2008 section by section on LawLens.
Official source: India Code