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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(ii) in The Code of Criminal Procedure, 1973

(ii)the functions mentioned in clause (a) of sub-section (4) shall be exercisable by an Executive Magistrate."[Vide Gazette of India 20.3.1974 Pt. II Section 3 (ii) Ext. P 421 w.e.f. 1.4.1974].