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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(a) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

(a)upon a report in writing of the facts constituting such offence made by an officer-in­charge of the police station; or (b) upon information received from any person other than an officer-in­charge of the police station, or upon his own knowledge or suspicion, that such offence has been committed.