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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012

(1)One or more Special Public Prosecutors may be appointed by the State Government to institute and conduct cases in the Special Court. The tenure of Special Public Prosecutors shall ordinarily be of three years.