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[Cites 0, Cited by 11] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Code of Criminal Procedure, 1973

(3)[ The High Court or the State Government, as the case may be, may empower any Special Metropolitan Magistrate to exercise, in any local area outside the metropolitan area, the powers of a Judicial Magistrate of the first class.] [Substituted by Act 45 of 1978, Section 6, for sub-Section (3), w.e.f. 18.12.1978.]
ANDHRA PRADESH.- In sub-section (2) of Section 18 for the words "not exceeding one year at a time" the words "not exceeding two years at a time", shall be substituted.In sub-section (2) of section 18 following proviso shall be added, -"Provided that a person who is holding the office of Special Metropolitan Magistrate at the commencement of the Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1922, and has not completed sixty-five years of age shall continue to hold office for a term of two years from the date of his appointment." [A.P. Act No. 2 of 1992, Section 2].MAHARASHTRA.- In sub-section (1) of Section 18 of the Code for the words "in any Metropolitan area" the words "in one or more Metropolitan areas" shall be substituted. [Maharashtra Act No. 23 of 1976, Section 3 w.e.f. 9-6-1976]