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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(2)A person shall be eligible to be appointed as a Public Prosecutor or an Additional Public Prosecutor or a Special Public Prosecutor under this section only if he has been a practicing Advocate for not less than ten years standing at the Bar.