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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(3) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(3)Every person appointed as a Special Public Prosecutor under this section shall be deemed to be a Public Prosecutor within the meaning of section 492 of the Code of Criminal Procedure, Samvat 1989 and provision of that Code shall have effect accordingly.