Section 15A(8)(a) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

[Cites 0, Cited by 1] [Section 15A(8)] [Section 15A] [Entire Act]

(a)concealing the names and addresses of the witnesses in its orders or judgments or in any records of the case accessible to the public;

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