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

State of Sikkim - Subsection

Section 2(p) in Conduct of the Government Litigation, Rules, 2000

(p)"Special Public Prosecutor" means an advocate specially appointed by Government in the Law Department under sub-section (8) of section 24 of the Code of Criminal Procedure, to conduct any criminal case or class of cases on behalf of the State;