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 19(3)] [Section 19] [Entire Act] State of Maharashtra - Subsection Section 19(3)(b) in The Maharashtra Control Of Organised Crime Act, 1999. (b)the avoiding of the mention of the names and addresses of the witnesses in its orders or judgements or in any records of the case accessible to public;