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[Cites 0, Cited by 43] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Code of Criminal Procedure, 1973

(3)For every district, the State Government shall appoint a Public Prosecutor and may also appoint one or more Additional Public Prosecutors for the district :Provided that the Public Prosecutor or Additional Public Prosecutor appointed for one district may be appointed also to be a Public Prosecutor or an Additional Public Prosecutor, as the case may be, for another district.