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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(1)Notwithstanding anything contained in the Code all proceedings before a Court trying an offence under this Act shall be conducted in camera:Provided that where the Public Prosecutor so applies, any proceedings or part thereof may be held in open court.