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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(1)The State Government shall, by notification in the Government Gazette, appoint a Special Public Prosecutor for every Special Court for conducting cases only under the provisions of this Act.