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Karnataka HC Asks State Govt on Procedure to Appoint Prosecutors in MP/MLA Courts - (24 Nov 2020)

CIVIL

Karnataka High Court has directed the State government to place on record the procedure followed by it for making choice of the public prosecutors who would be appearing before the special Court constituted to try criminal cases against Member of Parliament (MP's) and Member of Legislative Assembly (MLA's).

Tags : KARNATAKA HIGH COURT   PROSECUTORS IN MP/MLA COURTS  

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