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[Cites 0, Cited by 2] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5) in The Code of Criminal Procedure, 1973

(5)Every Public Prosecutor, Additional Public Prosecutor and Special Public Prosecutor appointed by the State Government under sub-Section 1 or as the case may be, sub-section 8 of Section 24 to conduct cases in the High Court shall be subordinate to the Director of Prosecution.