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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Terrorist Affected Areas (Special Courts) Act, 1984

(1)Notwithstanding anything contained in the Code, all proceedings before a Special Court shall be conducted in camera:Provided that where the Public Prosecutor so applies, any proceedings or part thereof may be held in open court.