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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(3)(a) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(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;