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[Cites 0, Cited by 0] [Section 411] [Entire Act]

Bengal Presidency - Subsection

Section 411(i) in Police Regulations, Bengal , 1943

(i)the Public Prosecutor who conducts prosecutions before the Sessions Court, and in important cases before Magistrate's Courts. All Government Pleaders are ex-officio Public Prosecutors, but in some district and Sub-divisional headquarters another pleader or advocate is appointed to be Public Prosecutor.