Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] Union of India - Section Section 4 in The Public Servants (Inquiries) Act, 1850 4. Conduct of Government prosecution.— When the Government shall think fit to conduct the prosecution, it shall nominate some person to conduct the same on its behalf.
