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

State of Andhra Pradesh - Subsection

Section 19(3)(d) in Andhra Pradesh Control of Organised Crime Act, 2001

(d)that, it is in the pubic interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.