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

State of Arunachal Pradesh - Subsection

Section 18(5) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(5)The person, from whom a confession has been recorded under sub-section (1), shall also be produced before the Chief Judicial Magistrate to whom the confession is required to be sent under sub-section (4) alongwith the original statement of confession, written or recorded on mechanical device without unreasonable delay.