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

State of Andhra Pradesh - Subsection

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

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