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

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State of Tamilnadu - Subsection

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

(b)in relation to any matrimonial matter or any judicial proceeding in connection with an offence under section 497 of the Indian Penal Code (Central Act XLV) of 1860), any particulars except the following particulars, namely:-

(i)the names of the parties; and

(ii)the order of the Court;

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State of Tamilnadu - Subsection

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