Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

(a)No information about the commission of an offence of organized crime under this Act, shall be recorded by a police officer without the prior approval of a police officer not below the rank of Deputy Inspector General of Police;