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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(1)(a) in The Arunachal Pradesh Control of Organised Crime Act, 2002

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