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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(7) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(7)The police officer seeking the custody of any person for pre-indictment or pre-trial interrogation from the judicial custody shall file a written statement explaining the reason for seeking such custody and also for the delay, if any, in seeking the police custody.