Section 265J in The Criminal Law (Amendment) Act, 2005
265J. Savings.-
The provisions of this Chapter shall have effect notwithstanding anything inconsistent therewith contained in any other provisions of this Code and nothing in such other provisions shall be construed to constrain the meaning of any provision of this Chapter.Explanation.- For the purposes of this Chapter, the expression" Public Prosecutor" has the meaning assigned to it under clause (u) of section 2 and includes an Assistant Public Prosecutor appointed under section 25.
