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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

(a)the references to "fifteen days" and "sixty days", wherever they occur, shall be construed as references to "thirty days" and "ninety days", respectively;