Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(5)Appointment and control of Judicial Magistrates under sub-sections (2) and (3) shall, on the issue of a notification published under Article 237 of the Constitution of India, be in accordance with the terms of the said notification."