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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Sati (Prevention) Act, 1987

(2)A person shall be eligible to be appointed as a Special Public Prosecutor under this Section only if he had been in practice as an advocate for not less than seven years or has held any post for a period of not less than seven years under the State of Rajasthan requiring special knowledge of law.