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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(1) in M.P. Rights of Persons with Disabilities Rules, 2017

(1)The special public prosecutor shall be appointed by the State Government for every special Court as under:-
(a)who has practical experience of handling cases of persons with disabilities;
(b)who has experience of practicing in the Court for not less than seven years,
(c)who has knowledge of local language and customs.