Section 22(1)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

(a)that unlawful arms and other material including documents or papers were recovered from the possession of the accused and there is reason to believe that such unlawful arms and other material including documents or papers were used in the commission of such offence; or

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State of Andhra Pradesh - Subsection

Section 22(1)(a) in Andhra Pradesh Control of Organised Crime Act, 2001