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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Terrorist Affected Areas (Special Courts) Act, 1984

(1)For every Special Court, the Central Government shall appoint a person to be the Public Prosecutor and may appoint one or more persons to be the Public Prosecutor or Additional Public Prosecutors:Provided that the Central Government may also appoint for any case or class of cases a Special Public Prosecutor.