Section 3(1)(c) in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960

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State of Tamilnadu - Subsection

Section 3(1)(c) in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960

(c)in relation to any judicial proceeding in connection with an offence under section 354,366,366-A, 366-B, 376,377 or 498 of the Indian Penal Code (Central Act XLV of 1860) and the Suppression of [Immoral Traffic in Women and Girls Act, 1956 (Central Act CTV of 1956)] [Now, Suppression of Immoral Traffic in Women Act, 1956 (Central Act CIV of 1956).] , any particulars except the following particulars, namely:-

(i)the name, occupation and address of the accused; and

(ii)the order of the Court without disclosing the identity, or giving any particulars calculated to lead to the identification, of any person who may have been a victim of the offence.

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State of Tamilnadu - Subsection

Section 3(1)(c) in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960