Section 3 in The Code Of Criminal Procedure (West Bengal Amendment) Act, 1988
3. Amendment of section 9 of Act 2 of 1974. -
To sub-section (3) of section 9 of the principal Act, the following provisos shall be added:-"Provided that notwithstanding anything to the contrary contained in this Code, an Additional Sessions Judge in a sub-division, other than the sub-division, by whatever name called, wherein the headquarters of the Sessions Judge are situated, exercising jurisdiction in a Court of Session, shall have all the powers of the Sessions Judge under this Code, in respect of the cases and proceedings in the Criminal Courts in that sub-division, for the purposes of subsection (7) of section 116, sections 193 and 194, clause (a) of section 209 and sections 409, 439 and 449:Provided further that the above powers shall not be in derogation of the powers otherwise exercisable by an Additional Sessions Judge or a Sessions Judge under this Code.".
