Section 24(2)(ii) in Criminal Courts

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(ii) in Criminal Courts - Rules and Orders

(ii)In cases prosecuted, instituted or carried on by, or under the orders of, or with the sanction of Government, or any public officer as defined in Section 2 of the Code of Civil Procedure, 1908 when acting as such public officer, or any railway servant as defined in Section 3 of the Railways Act, 1890, when acting as such railway servant.

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State of Madhya Pradesh - Subsection

Section 24(2)(ii) in Criminal Courts - Rules and Orders