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 19(3)] [Section 19] [Entire Act]

State of Telangana - Subsection

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

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