Section 20(3)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

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State of Andhra Pradesh - Subsection

Section 20(3)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

(a)If, upon a report in writing made by an investigating police officer with the approval of the supervisory officer referred to in sub-section (1) of Section 14, any Special Court has reason to believe that any person, who has committed an offence punishable under this Act has absconded or is concealing himself so that he may not be apprehended, such Court may, notwithstanding anything contained in Section 82 of the Code, publish a written proclamation requiring him to appear at a specified place and at a specified time not less than fifteen days but not more than thirty days from the publication of such proclamation:

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State of Andhra Pradesh - Subsection

Section 20(3)(a) in Andhra Pradesh Control of Organised Crime Act, 2001