Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1)(c) in Uttar Pradesh Control Of Goondas Act, 1970

(c)that witnesses not willing to come forward to give evidence against him by reason of apprehension on their part as regards the safety of their person or property, the Distirct Magistrate shall by notice in writing inform him of the general nature of the material allegations against him in respect of clauses (a), (b) and (c) and give him a reasonable opportunity of tendering an explanation regarding them.