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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in The Assam Criminal Law (Amendment) Act, 1934

(2)Where in the course of any such trial the Government Prosecutor certifies in writing to the Commissioner that it is expedient in the interests of the public peace or safety, of any of the witness in the trial that the public generally should not have access to or be or remain in, the room or building used for the trial, the Commissioner may order accordingly.