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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(a) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

(a)the Commissioner or the District Magistrate while issuing notice to any person under subsection (1) of section 3 may issue a warrant for his arrest with endorsement thereon of a direction in terms of the provisions of section 71 of the Code and the provisions of sections 70 to 89 of the Code shall, so far as may be, apply in relation to such warrant as if the Commissioner or the District Magistrate, as the case may be, were the Court of a Magistrate;