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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(4) in Conduct of the Government Litigation, Rules, 2000

(4)Duties of public Prosecutors in Magistrate's Court: - The duties of Public Prosecutor as specified in this rule shall mutatis mutandis apply to the Public Prosecutor attached to the Magistrates' Court except the provisions relating to appeal and revision.