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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Control of Organised Crime Rules, 2002

4. Sub-section (10) of Section 14.

- For the purposes of receiving applications and issuing orders under Section 14 of the Act Addl. D.G.P., (CID) will be the Addl. Director General of Police in his absence the powers will be exercised by the Director General and Inspector General of Police.