Legal Document View

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
[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(3)(b) in The Karnataka Control Of Organized Crimes Acts, 2000.

(b)The avoiding of the mention of the names and address of the witness in its orders or Judgements or in any records of the case accessible to public;