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[Cites 0, Cited by 43] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Code of Criminal Procedure, 1973

(2)The High Court may appoint any Metropolitan Magistrate to be an Additional Chief Metropolitan Magistrate, and such Magistrate shall have all or any of the powers of a Chief Metropolitan Magistrate under this Code or under any other law for the time being in force as the High Court may direct.