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State of Jammu-Kashmir - Section

Section 18 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

18. Special Public Prosecutor.

- For every Women and Children's Court, the Government shall, by notification, specify a Public Prosecutor or appoint an advocate who has been in practice as an advocate for not less than seven years, as a Special Public Prosecutor for the purpose of conducting cases in that Court.