Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 33 in The West Bengal Separation of Judicial And Executive Functions Act, 1970 33. In section 63, after the words "of a Magistrate", the words "having Jurisdiction" shall be inserted.
