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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(1)(k) in The Uttarakhand Witness Protection Act, 2020

(k)"Threat Analysis Report" means such detailed report which is prepared by the Sub Divisional Magistrate, Additional Superintendent of Police/Circle officer and Zonal officer/Specich Branch investigating the seriousness and credibility Of the threat given to the witness or his family members which shall contain specific details about threat to the witless or members of his flchly or risk of their life, property or resources.