Section 2(1)(l) in The Uttarakhand Witness Protection Act, 2020

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State of Uttarakhand - Subsection

Section 2(1)(l) in The Uttarakhand Witness Protection Act, 2020

(l)Witness means such person who has made a statement or who has given or agreed to give evidence in relation to any offence as may be pescribed or who possessed information or docunent about any offence regarded by the Competent Authorfty as being material to any criminal proceeding or is required to be given protection or other assistance under this Act;

(in)"Witness protection application "means an application moved by the witness before Compctent Authority in prescribed from for secking witness protection order.It may be moved by the wimess or by members of his family or his duly engaged counsel or SHO/S0 in-charge or Superintendent of Police, prison concerned

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State of Uttarakhand - Subsection

Section 2(1)(l) in The Uttarakhand Witness Protection Act, 2020