Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 3 in The Code of Criminal Procedure (Maharashtra Amendment) Act, 1981

3. to enable counting of service rendered as Prosecuting Officer before or after coming into force of the Code of Criminal Procedure, 1973, as service as an advocate for the purpose of appointment as Public Prosecutor.