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[Cites 0, Cited by 4] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The National Investigation Agency Act, 2008

(2)On an application made by a witness in any proceeding before it or by the Public Prosecutor in relation to such witness or on its own motion, if the Special Court is satisfied that the life of such witness is in danger, it may, for reasons to be recorded in writing, take such measures as it deems fit for keeping the identity and address of such witness secret.