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[Cites 0, Cited by 2] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(4) in The Maharashtra Control Of Organised Crime Act, 1999.

(4)Every confession recorded under sub-section (1) shall be sent forthwith to the Chief Metropolitan Magistrate or the Chief Judicial Magistrate having jurisdiction over the area in which such confession has been recorded and such Magistrate shall forward the recorded confession so recived to the Special Court which may take cognizance of the offence.