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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(2) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(2)No Special Court shall take cognizance of any offence under this Act without the previous sanction of the police officer not below the rank of Inspector General of Police.