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State of Arunachal Pradesh - Section

Section 15 in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017

15. Special Public Prosecutor.

- Government shall by notification, appoint an Advocate having not less than 7 years; standing as a Special Public Prosecutor for the purpose of conducting the cases falling under this Act in the Court of District and Session Judge or Special Court.