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State of Punjab - Section

Section 74 in The Punjab Separation of Judicial and Executive Functions Act, 1964

74. In sub-section (2) of section 559, for the words "the Chief Presidency Magistrate in a Presidency town, and the District Magistrate outside such towns" the words "the Chief Judicial Magistrate in the case of Judicial Magistrates and the District Magistrate in the case of Executive Magistrates" shall be substituted.