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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(2) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(2)A person shall not be qualified to be appointed as a Public Prosecutor or a Special Public Prosecutor under this section unless, the Public Prosecutor has been in practice as an advocate for not less than seven years, and the Special Public Prosecutor has been in practice as an advocate for not less than ten years in any court.