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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3) in Andhra Pradesh Special Courts Act, 2016

(3)Notwithstanding anything contained in sub-section (2) the Authorised Officer may, for the purpose of taking possession of any money or property or both referred to in subsection (1), requisition the service of any police officer to assist and it shall be the bounden duty of such officer to comply with such requisition.