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[Cites 0, Cited by 3] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The National Investigation Agency Act, 2008

(3)Every person appointed as a Public Prosecutor or an Additional Public Prosecutor or a Special Public Prosecutor under this section shall be deemed to be a Public Prosecutor within the meaning of clause (u) of section 2 of the Code, and the provisions of the Code shall have effect accordingly.