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[Cites 0, Cited by 112] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Code of Criminal Procedure, 1973

(1)For every High Court, the Central Government or the State Government shall, after consultation with the High Court, appoint a Public Prosecutor and may also appoint one or more Additional Public Prosecutors, for conducting in such Court, any prosecution, appeal or other proceeding on behalf of the Central Government or State Government, as the case may be.