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Commission of Sati (Prevention) Act, 1987 10. Special Public Prosecutors (1) For every Special Court, the State Government shall appoint a person to be a Special Public Prosecutor. (2) A person shall be eligible to be appointed as a Special Public Prosecutor under this section only if he had been in practice as an advocate for not less than seven years or has held any post for a period of not less than seven years under the State requiring special knowledge of law. (3) Every person appointed as a Special Public Prosecutor under this section shall be deemed to be a Public Prosecutor within the meaning of clause (u) of section 2 of the Code and the provisions of the Code shall have effect accordingly.    |
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