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

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Special Courts Act, 2016

(b)"Authorised Officer" means any officer belonging to Andhra Pradesh State Judicial Service and who is or has been Sessions Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of Section 13;