Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1)(a) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(a)no information about the commission of an offence of organised crime under this Act, shall be recorded by a police officer without the prior approval of the police officer not below the rank of the Additional Commissioner of Police;