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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(6)(b) in The Code of Criminal Procedure, 1973

(b)"Prosecuting Officer" means a person by whatever name called, appointment to perform the functions of a Public Prosecutor, an Additional Public Prosecutor or an Assistant Public Prosecutor under this Code.]