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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in The Maharashtra Witness Protection and Security Act, 2017

(3)The Committee shall upon receipt of an application or suo moto, without any delay take necessary action for providing protection to witnesses.The Committee may forthwith call a report regarding threat perception from an officer not below the rank of Assistant Commissioner of Police or Deputy Superintendent of Police of the District, as the case may be.