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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(3)(b) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(b)the avoiding of the mention of the name and addresses of the witnesses in its orders or judgements or in any records of the case accessible to public;