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[Cites 0, Cited by 3] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(1)For every Special Court, the State Government shall, by notification in the Official Gazette, specify a Public Prosecutor or appoint an advocate who has been in practice as an advocate for not less than seven years, as a Special Public Prosecutor for the purpose of conducting cases in that Court.