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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012

(3)The Special Public Prosecutors and Additional or Assistant Public Prosecutors shall be paid such fees and allowances at such rates as may be decided by the State Government from time to time.