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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Control of Organised Crime Act, 2001

(3)Every person appointed as a Public Prosecutor or Additional Public Prosecutor or Special Public Prosecutor under this Section shall be deemed to be a Public Prosecutor within the meaning of clause (u) of Section 2 of the Code, and the provisions of the Code shall have effect accordingly.