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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in The Andhra Pradesh Public Security Act, 1992

(2)If in the opinion of the Competent Authority or the authorised officer any article specified in the list is or may be used for or in aid of the purposes of the unlawful association he may proceed, subject to the provisions hereinafter contained in this section, to order such article to be forfeited to Government.