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[Cites 0, Cited by 3] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(8) in The Code of Criminal Procedure, 1973

(8)The provisions of Section shall not apply to the Advocate General of the State while performing the functions of a Public Prosecutor.] [Inserted by Act 25 of 2005, Section 4 (w.e.f. 23.6.2006).]