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[Cites 0, Cited by 0] [Section 22F] [Entire Act]

Union of India - Subsection

Section 22F(2) in The Depositories Act, 1996

(2)The person conducting prosecution referred to in sub-section (1) should have been in practice as an advocate for not less than seven years or should have held a post, for a period of not less than seven years, under the Union or a State, requiring special knowledge of law.