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State of West Bengal - Section

Section 23 in The West Bengal Separation of Judicial And Executive Functions Act, 1970

23. In section 34, -

(1)in the marginal note, for the words "District Magistrates", the words "Judicial Magistrates" shall be substituted;
(2)for the words "Court of a Magistrate", the words "Court of a Judicial Magistrate" shall be substituted.