Section 22(2) in Andhra Pradesh Control of Organised Crime Act, 2001
(2)In a prosecution for an offence of organized crime punishable under subsection (2) of Section 3, if it is proved that the accused rendered any financial assistance to a person accused or reasonably suspected of, an offence of organized crime, the Special Court shall presume, unless the contrary is proved, that such person has committed the offence under the said sub-section (2).
