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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(2)Such Court may, on an application made by a witness in any proceedings before it or by the Public Prosecutor in relation to such witnesses or on its own motion, take such measures as it deems fit for keeping the identity and address of the witness secret.