Section 10 in Andhra Pradesh Control of Organised Crime Act, 2001
10. Trial by Special Courts to have precedence.
- The trial of any offence under this Act by a Special Court shall have precedence over the trial of any other case against the accused in any other Court (not being a Special Court) and shall be concluded in preference of the trial of such other case and accordingly the trial of such other cases 1 shall remain in abeyance.
