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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(2) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(2)A person shall not be qualified to be appointed as Public Prosecutor, an Additional Public Prosecutor or a Special Public Prosecutor unless he has been in practice as an Advocate for not less than ten years.