413. Statutory powers of Court Inspectors and Sub-Inspectors.
- By virtue of Notification No. 2507P., dated the 6th July, 1907, and Notification No. 3436P1. dated the 24th December, 1924, issued by the Provincial Government every Inspector and Sub-Inspector who has been appointed to prosecute cases before the Courts of Magistrates is thereby appointed to be a Public Prosecutor generally for all such cases in such Courts.
