Section 18(1) in The Egress and Internal Movement (Control) Ordinance, 2005
(1)Notwithstanding the provisions of the Code of Criminal Procedure, 1989. or of any other law for the time being in force, or of anything having the force of law by whatsoever authority made or done, no person, other than the accused or his legal practitioner, shall be entitled to be furnished with a copy of any part of the records of, or of any document relating to. any proceedings under section 3-A or section 3-B read with section 3-A of this Ordinance.
