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

State of Madhya Pradesh - Subsection

Section 57(2) in M.P. Rights of Persons with Disabilities Rules, 2017

(2)The special Public Prosecutor specified under section 85 of the Act shall be entitled to receive such fees or remuneration as is admissible to the Public Prosecutor appointed by the State Government under the Code of Criminal Procedure, 1973 (1 of 1974) for conducting the cases before the Court of session.