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

State of Andhra Pradesh - Subsection

Section 18(6) in Andhra Pradesh Control of Organised Crime Act, 2001

(6)The Chief Metropolitan Magistrate or the Chief Judicial Magistrate shall scrupulously record the statement; if any made by the accused so produced and get his signature and in case of any complaint of torture, the person, shall be directed to be produced for medical examination before a Medical Officer not lower in rank than an Assistant Civil Surgeon.