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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(3) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(3)Every person appointed as a Public Prosecutor or a Special Public Prosecutor under this section shall be deemed to be a Public Prosecutor within the meaning of clause (u) of section 2 of the Code of Criminal Procedure, Samvat 1989 and the provisions of that Code shall have effect accordingly.