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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999

12. Special Public Prosecutor and Special Government Pleader.

- The Government shall, by notification, appoint an Advocate who has been in practice as an Advocate for not less than ten years as a Special Public Prosecutor, as well as Special Government Pleader for the purpose of conducting the cases in the Special Court.