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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in The Andhra Pradesh Public Security Act, 1992

(1)The Competent Authority referred to in Section 9 or the officer authorised by him, while taking possession of notified place shall also take possession of movable property including money, securities or other assets found therein and shall make a list thereof in the presence of two respectable witnesses.