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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(6) in Jammu and Kashmir Accountability Commission Regulations, 2005

(6)"Public Prosecutor" means any person appointed as such under the Act, Rules and these Regulations and includes any other person authorized by or under any law for the time being in force, to practice in the Court, and includes any other person appointed or permitted by the Commission to act as such in the proceedings before the Commission.