Section 14(6) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(6)The Competent Authority shall immediately after passing the order under sub-section (4), but in any case not later than seven days form the passing of the order, submit a copy of the same to the Review Committee constituted under section 15 alongwith all the relevant underlying papers, record and his own findings, etc., in respect of the said order, for consideration and approval of the order by the Review Committee.
