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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(12) in Bharatiya Nagarik Suraksha Sanhita, 2023

(12)The provisions of this section shall not apply to the Advocate General for the State while performing the functions of a Public Prosecutor.[Similar to Section 25A from Old CrPC-Also Refer]