Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Haryana - Subsection Section 57(a) in The Punjab Separation of Judicial and Executive Functions Act, 1964 (a)for the words "a Magistrate of the second or third class", the words "a Judicial Magistrate of the second class" shall be substituted; and
