Maharashtra Control of Organised Crime Act, 1999

An Act to make special provisions for prevention and control of, and for coping with, criminal activity by organized crime syndicate or gang, and for matters connected therewith or incidental thereto.

Act number

Act 30 of 1999

Year

1999

Enacted on

24-04-1999

In force from

27 February 2017

Jurisdiction

Maharashtra State Act

Subjects

Criminal Law, Criminal Procedure

Read the full text of Maharashtra Control of Organised Crime Act, 1999 section by section on LawLens.

Official source: India Code