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 2] [Entire Act] State of Jammu-Kashmir - Section Section 4 in The Public Servants (Inquiries) Act, 1977 4. Conduct of Government prosecution. - When the Government shall think fit to conduct the prosecution, it shall nominate some person to conduct the same on its behalf.
