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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(i) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(i)for the words "Magistrate of the third class, or a Magistrate of the second class not specially empowered by the State Government", the words "Judicial Magistrate of the second class not specially empowered by the High Court" shall be substituted; and