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[Cites 0, Cited by 1] [Section 322(1)] [Section 322] [Entire Act]

Union of India - Subsection

Section 322(1)(c) in The Code of Criminal Procedure, 1973

(c)that the case should be tried by the Chief Judicial Magistrate, he shall stay the proceedings and submit the case, with a brief report explaining its nature, to the Chief Judicial Magistrate or to such other Magistrate, having jurisdiction, as the Chief Judicial Magistrate directs.