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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(3)(d) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(d)that, it is in the public interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.