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[Cites 0, Cited by 10] [Entire Act]

Union of India - Section

Section 31 in The Protection of Human Rights Act, 1993

31. Special Public Prosecutor.

- For every Human Rights Court, the State 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.