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[Cites 0, Cited by 1] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The Benami Transactions (Prohibition) Act, 1988

(2)A person shall not be qualified to be appointed as a Public Prosecutor or a Special Public Prosecutor under this section unless, the Public Prosecutor has been in practice as an advocate for not less than seven years, and the Special Public Prosecutor has been in practice as an advocate for not less than ten years in any court.