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[Cites 0, Cited by 0] [Section 51A(5)] [Section 51A] [Entire Act]

Madras Presidency - Subsection

Section 51A(5)(c) in The Madras City Police Act, 1888

(c)that there was no sufficient ground for believing that witnesses were not willing to come forward to give evidence in public against the person in respect of whom the order was made.