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State of Jammu-Kashmir - Section

Section 21 in The Jammu and Kashmir Protection of Human Rights Act, 1997

21. Special Public Prosecutor.

- For every Human Rights Court, the Government shall, by notification, specify a Public Prosecuter or appoint an Advocate who has been in practice as an Advocate for not less than seven years, as a Special Public Prosecutor for the purpose of conducting cases in that Court.Chapter-VI Finance, Accounts and Audit