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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(3)(b) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(b)The Special Court issuing a proclamation under clause (a) may at any time, order the attachment of any property, movable or immovable or both, belonging to the proclaimed person, and thereupon the provision of Section 83 to 85 of the Code shall apply to such attachment as if such attachment were made under that Code.