Section 78 in The Punjab Separation of Judicial and Executive Functions Act, 1964
78. In Schedule II, in column 8, -
(i)for the word "Magistrate", wherever occurring except in the expression "Presidency Magistrate" the words "Judicial Magistrate", and for the words "Any Magistrate" wherever occurring the words "Any Judicial Magistrate" shall be substituted ;(ii)for the entry relating to section 124-A, the following entry shall be substituted, namely :-"Court of Session, Chief Judicial Magistrate or any other Judicial Magistrate of the first class specially empowered by the High Court in that behalf; and(iii)in the entry relating to section 376, for the words "Chief Presidency Magistrate or District Magistrate" the words "or Chief Judicial Magistrate" shall be substituted.
