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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(3)(b) in The Maharashtra Control Of Organised Crime Act, 1999.

(b)The Special Court issuing a proclamation under clause (a) may, at any time, order the attachment or any property, movable or immovable or both, belonging to the proclaimed person, and thereupon the provisions of sections 83 to 85 of the Code shall apply to such attachment as if such attachment were made under that Code.