[Cites 0, Cited by 20]
[Section 16]
[Entire Act]
Union of India - Subsection
Section 16(3) in The Code of Criminal Procedure, 1973
| UTTAR PRADESH.- In Section 16, after sub-section (3) insert the following :-(4) Where the Office of the Chief Metropolitan Magistrate is vacant or he is incapacitated by illness, absence or otherwise for the performance of his duties, the senior-most among the Additional Chief Metropolitan Magistrates and other Metropolitan Magistrates present at the place shall dispose of the urgent work of the Chief Metropolitan Magistrate. [U.P. Act 1 of 1984, Section 3, w.e.f. 1-5-1984] |