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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 16(3)] [Section 16] [Entire Act] Union of India - Subsection Section 16(3)(d) in The Terrorist And Disruptive Activities (Prevention) Act, 1987 (d)that it is in the public interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.