Section 11(3) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(3)In particular and without prejudice to the generality of the provisions of sub-section (2), the measures which such Court may take under that subsection may include--(a)the avoiding of the mention of the names and addresses of the witnesses in its orders or judgment or in any records of the case accessible to public;(b)the issuing of any directions for securing that the identity and addresses of the witnesses are not disclosed.
