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[Cites 0, Cited by 0] [Section 14(12)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(12)(b) in Andhra Pradesh Control of Organised Crime Act, 2001

(b)Applications made and orders issued under this section shall be sealed by the competent authority. Custody of the applications and orders shall be wherever the competent authority directs and shall not be destroyed except on an order of the competent authority, and in any event shall be kept for ten years.