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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(4) in Andhra Pradesh Control of Organised Crime Act, 2001

(4)Any person who is a member of an organised crime syndicate shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to a fine, subject to a minimum fine of rupees five lakhs.