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 0] [Section 20] [Entire Act] State of Karnataka - Subsection Section 20(1) in The Karnataka Control Of Organized Crimes Acts, 2000. (1)Notwithstanding anything contained in the Code the proceedings under this Act may be held in camera, if the Special Court so desires.
