Report No. 198
Annexure I
The Witness (Identity) Protection Bill, 2006
A Bill to provide for identity protection to threatened witnesses in criminal cases involving serious offences and to provide for procedure and mechanism for such protection and for such other matters incidental thereto:
Be it enacted by Parliament in the Fifty Seventh year of the Republic of India as follows:-
Chapter I
Preliminary
1. Short title and commencement.-
(1) This Act may be called the Witness (Identity) Protection Act, 2006.
(2) It extends to the whole of India except the State of Jammu and Kashmir.
(3) It shall come into force on such date as the Central Government may, by notification in the Official Gazette appoint.
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