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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(1) in Punjab Rights of Persons with Disabilities Rules, 2019

(1)The Public Prosecutor to be appointed by the State Government in every Special Court shall,-
(a)have practical experience of handling cases of persons with disabilities;
(b)have an experience at the Bar for not less than seven years; and
(c)be well versed with local language and customs.