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

NCT Delhi - Subsection

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

(b)the avoiding of the mention of the names and addresses of the witnesses in its orders or judgments or in any records of the case accessible to public;