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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(i) in The Jharkhand Law Officers (Engagement) Rules, 2018

(i)"Public Prosecutor" means an Advocate appointed under Section 24 of the Code of Criminal Procedure, 1973 to be a Public Prosecutor for the Jharkhand High Court or for Sessions Division and includes Additional Public Prosecutor, Additional Public Prosecutor (Senior Panel) and Special Public Prosecutor;