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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(i) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(i)in sub-section (1), for the words "to a Presidency Magistrate, District Magistrate, Sub-divisional Magistrate or Magistrate of the first class", the words "to the Court by which an order was made to give security" shall be substituted; and