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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Telangana - Subsection Section 14(3) in Telangana Control of Organised Crime Act, 2001 (3)The Competent Authority may require the applicant to furnish additional, oral or documentary evidence in support of the application.
