Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012 (2)The State Government may appoint one or more Additional or Assistant Public Prosecutors on the recommendation of the Special Public Prosecutor to assist the Special Public Prosecutor.
