Section 14(6) in Andhra Pradesh Control of Organised Crime Act, 2001
(6)The Competent Authority shall immediately after passing the order under sub-section. (4), but in any case not later than seven days from the passing of the order, submit a copy of the same of the Review Committee constituted under Section 15 along with 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.
