Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Haryana - Subsection Section 57(b) in The Punjab Separation of Judicial and Executive Functions Act, 1964 (b)for the words "District Magistrate or Sub-Divisional Magistrate", the words "Chief Judicial Magistrate" shall be substituted; and
