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[Cites 0, Cited by 60] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4) in The Code of Criminal Procedure, 1973

(4)The District Magistrate shall, in consultation with the Sessions Judge, prepare a panel of names of persons, who are, in his opinion, fit to be appointed as Public Prosecutors or Additional Public Prosecutors for the district.