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

State of Kerala - Subsection

Section 2(p) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996

(p)"Special Public Prosecutor" means a Public Prosecutor specified by the Government as a Special Public Prosecutor or an advocate, by notification, under section 22.